TRILOK SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This criminal misc. application has been filed by the applicants to set-aside the summoning order dtd. 20/9/2014 and further to set-aside the entire proceedings of Criminal Case No. 2657 of 2014, New No. 501 of 2018, "State v. Trilok Singh", under Sec. 498-A, 323, 504 and 506 of IPC and Sec. 3/4 of Dowry Prohibition Act, registered at P.S. Kunda, Jaspur, District Udham Singh Nagar, pending in the Court of learned Additional Chief Judicial Magistrate/Civil Judge (S.D.) Kashipur, District Udham Singh Nagar. Along with the petition, joint compounding application (CRMA No. 1433 of 2019) has been filed. In support of compounding application, an affidavit has been filed by Mrs. Nirmal Kaur (respondent no. 2/complainant). It has been submitted that the applicants and the respondent no. 2 have settled the dispute amicably and the respondent no. 2 does not want to pursue her case against the applicants.

(3.) Applicants and respondent no. 2 (complainant) are present in the Court today and they are identified by their counsel. They admitted the settlement.