MAJOR ANSHUMAN JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Sec. 482 of Cr.P.C., applicant seeks to quash the summoning order dtd. 7/11/2017 passed in Criminal Case No.5345 of 2017 under Sec. 498A, 323, 504 IPC and 3/4 Dowry Prohibition Act, "State Vs. Anshuman Joshi and others" and charge sheet as well as entire proceedings of Criminal Case No. 5345 2017 under Sec. 498A, 323, 504 IPC and 3/4 Dowry Prohibition Act, "State Vs. Anshuman Joshi and others" pending before the Court of 1st Judicial Magistrate, Dehradun as matter has been amicably settled between the parties and private respondent does not wish to prosecute the petitioners.

(2.) After perusal of the FIR, it would reveal that respondent no.2 lodged an FIR on 31/5/2017 at Police Station Nehru Nagar, Dehradun against the applicants with the allegations that the accused persons harassed for demand of dowry.

(3.) The parties have filed a Compounding Application no.1677 of 2019 to show that the parties have buried their differences and have settled their disputes amicably. In addition to this, a joint compounding application under Sec. 13 (B) has been filed by the parties (husband and wife) before the Family Judge that the parties undertake that they will file second motion before the Family Court within a period of fifteen days.