SUKHDEEP SINGH 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 08.07.2018 in FIR dated 26.03.2018 registered as FIR No.0137 of 2018, under Sections 498-A, 323, 504 and 506 of IPC and 3/4 Dowry Prohibition Act, P.S. Patel Nagar, District-Dehradun as well as cognizance and summoning order dated 13.09.2018 passed by learned Additional Chief Judicial Magistrate, 1st Dehradun in Criminal Case No.4514 of 2018, "State Vs. Sukhdeep Singh and others"?, and to stay further proceedings of the aforesaid criminal case in terms of compromise arrived between the parties.

(2.) After perusal of the record, it would reveal that on 26.03.2018 respondent no.2, lodged FIR against the applicants, under Sections 498A, 323, 504 and 506 IPC and Section 3/4 Dowry Prohibition Act at police station Patelnagar, District-Dehradun with the allegations that respondent no.2 has been subjected to cruelty and demand of dowry by the applicants. After completion of investigation charge sheet was filed on 08.07.2018 against the applicants and the learned Additional Chief Judicial Magistrate 1st, Dehradun vide order dated 13.09.2018 took cognizance into the matter under the aforesaid sections.

(3.) The parties have filed Compounding Application (CRMA No.2137 of 2019) to show that the parties have buried their differences and have settled their disputes amicably.