Devender Singh Bisht And Others vs State Of Uttarakhand And Others

Alok Kumar Verma,J

This Criminal Writ Petition has been filed under Article 226 of the Constitution of India to quash the First Information Report No.0053 of 2021, registered Police Station Tallital, District Nainital for the offence under Sections 323, 498-A, 506 of I.P.C. and Section 3/4 of the Dowry Prohibition Act, 1961.

Heard Mr. Pankaj Singh Chauhan, the learned counsel for the petitioners, Mr. Pratiroop Pandey, the learned A.G.A. for the State and Mr. Lalit Sharma, the learned counsel for the respondent no.3.

Smt. Deepshikha, the respondent no.3, is present before the Court with her counsel Mr. Lalit Sharma, Advocate.

All the five petitioners are present before this Court with their counsel Mr. Pankaj Singh Chauhan, Advocate.

Smt. Deepshika, the respondent no.3, has informed the Court that both the parties have arrived at an amicable settlement and affidavits on behalf of them along with Compounding Application (IA No.2 of 2021), to this effect, have also been filed with their free will and without any pressure. She further submitted that she does not want to proceed with the impugned F.I.R. The respondent no.3 further submitted that a Cheque of Rs. 4 lakh (Four Lakh) has been received by her from the petitioner no.1.

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 impugned First Information Report No.0053 of 2021, registered with Police Station Tallital, District Nainital for the offence under Sections 323, 498-A, 506 of I.P.C. and Section 3/4 of the Dowry Prohibition Act, 1961, is quashed.

Resultantly, the impugned First Information Report No.0053 of 2021, registered with Police Station Tallital, District Nainital for the offence under Sections 323, 498-A, 506 of I.P.C. and Section 3/4 of the Dowry Prohibition Act, 1961, is hereby quashed.

The Criminal Writ Petition No. 1936 of 2021 is disposed of, accordingly.