Chandrapal Singh Negi And Another vs State Of Uttarakhand And Another

Alok Kumar Verma, J

This Application has been filed for quashing the entire proceedings of Criminal Case No.982 of 2021, State vs. Chandrapal and Others , pending before the court of learned Judicial Magistrate, Rishikesh, District Dehradun under Sections 323, 498A, 504, 506 of the Indian Penal Code, 1860, Section 3 and Section 4 of the Dowry Prohibition Act, 1961.

Mr. Pramod Bailwal, learned counsel for the applicants-accused.

Mr. Chitrarth Kandpal, learned Brief Holder for the respondent no.1.

Mr. Yash Bisht, learned counsel for the respondent no.2- informant.

Mr. Pramod Belwal, learned counsel appearing for the applicants submitted that the charge-sheet was filed against the applicants and co-accused Smt. Ashadi Devi. Smt. Ashadi Devi has died.

Both, applicants and respondent no.2 are present in-person.

Applicants are identified by Mr. Pramod Belwal, Advocate and respondent no.2 is identified by Mr. Yash Bisht, Advocate.

Applicant no.1 is the husband of the respondent no.2 and the respondent no.2 is the sister of the applicant no.1.

Both, the applicants and respondent no.2 submitted that they have resolved their disputes and after resolving their disputes they have filed a compounding application and affidavits with their free will and without any pressure. The respondent no.2 is requesting to quash the entire proceedings of the said Criminal Case No.982 of 2021.

The said request of the respondent no.2 has not been opposed by the respondent no.1.

The present Application, filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, is allowed and the entire proceedings of Criminal Case No.982 of 2021, State vs. Chandrapal and Others , pending before the court of learned Judicial Magistrate, Rishikesh, District Dehradun, are hereby quashed.