SURENDRA 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 22.04.2017 filed in FIR No.114 of 2016, summoning order dated 22.05.2017 and entire proceedings of criminal case no.2246 of 2017, "State Vs. Surendra Singh and Others"?, under Sections 498A, 323, 504, 506 IPC, registered at P.S. Nanakmatta, District Udham Singh Nagar, pending in the court of Judicial Magistrate Khatima, District Udham Singh Nagar in terms of compromise arrived between the parties.

(2.) After perusal of the FIR, it would reveal that respondent no.2 lodged FIR No. 114 of 2016 on 10.10.2016 at 11:30 p.m. under Sections 323, 504 506 and 498A IPC and 3/4 Dowry Prohibition Act at P.S. Nanakmatta, District Udham Singh Nagar against the applicants. After the investigation, the police filed charge sheet under Sections 323, 504, 506, 498A IPC and 3/4 of Dowry Prohibition Act on 22.04.2017.

(3.) The parties have filed a Compounding Application no. 1225 of 2018 to show that the parties have buried their differences and have settled their disputes amicably.