Animesh Sundriyal & Others vs State Of Uttarakhand And Another

Alok Kumar Verma, J

This is an application, filed under Section 482 of the Code of Criminal Procedure, 1973, to quash the entire proceedings of Criminal Case No.2712 of 2021, “State vs. Animesh Sundriyal and Smt. Sobha Sundriyal”, pending before the court of Chief Judicial Magistrate, Dehradun under Sections 498A, 323, 504 of IPC and Section 3/4 of the Dowry Prohibition Act, 1961.

Heard Mr. Pradeep Chamyal, learned counsel for the applicants, Mrs. Shivangi Gangwar, learned Brief Holder for the State and Mr. B.M. Pingal, learned counsel for the respondent no.2/informant/victim.

In compliance of the order dated 28.06.2022, both the applicants, namely, Animesh Sundriyal, Smt. Sobha Sundriyal and the respondent no.2 Smt. Shakshi Pujari are present in-person before this Court through video conferencing.

Both the applicants are identified by Mr. Pradeep Chamyal, Advocate and the respondent no.2 is identified by Mr. B.M. Pingal, Advocate.

Both, the applicants and the respondent no.2, submitted that there were matrimonial and family disputes between them. The said disputes have been resolved by them. After resolving the said disputes they have filed a joint Compounding Application (IA No.03 of 2022) along with affidavits. The respondent no.2 further submitted that she does not want to proceed with the said criminal case against the present applicants.

The learned counsel for the State submitted that there were matrimonial disputes between the parties and they have resolved their private disputes, therefore, the State has no objection.

Keeping in view of the totality of the facts and circumstances of the case, this Court is of the view that ends of justice would be met, if the entire proceedings of Criminal Case No.2712 of 2021, “State vs. Animesh Sundriyal and Smt. Sobha Sundriyal”, pending before the court of Chief Judicial Magistrate, Dehradun under Section 498A, 323, 504 of IPC and Section 3/4 of the Dowry Prohibition Act, 1961, are quashed.

Resultantly, the entire proceedings of Criminal Case No.2712 of 2021, “State vs. Animesh Sundriyal and Smt. Sobha Sundriyal”, pending before the court of Chief Judicial Magistrate, Dehradun under Section 498A, 323, 504 of IPC and Section 3/4 of the Dowry Prohibition Act, 1961, are quashed.

The Criminal Miscellaneous Application No.982 of 2021, filed under Section 482 of the Code of Criminal Procedure, is disposed of accordingly.