MOHD. SADDIQ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C. the applicants seek to quash the charge sheet dated 23.11.2017, cognizance order dated 17.04.2008 and the proceedings of Criminal Case No.5980 of 2010 (old no.700 of 2008), State Vs. Mohd. Saddiq and another, under Sections 498A, 323, 504 and 506 IPC and Section 3/4 Dowry Prohibition Act, pending in the Court of Additional Chief Judicial Magistrate-Ist, Dehradun in terms of compromise arrived between the parties.

(2.) After perusal of the record, it would reveal that on 15.11.2007 at about 10:00 a.m. respondent no.2, lodged FIR against the applicants, which was registered as case crime no.342 of 2007 under Sections 498A, 323, 504 and 506 IPC and Section 3/4 Dowry Prohibition Act at police station Patelnagar, District-Dehradun. After completion of investigation charge sheet was filed on 23.11.2007 against the applicants and the learned Chief Judicial Magistrate, Dehradun vide order dated 17.04.2008 took cognizance into the matter under the aforesaid sections.

(3.) The parties have filed Compounding Application (CRMA No.2112 of 2019) to show that the parties have buried their differences and have settled their disputes amicably.