Jasveer Singh vs State Of Uttarakhand And Another

Alok Kumar Verma, J

The present application has been filed under Section 482 of the Code of Criminal Procedure, 1973 to quash the entire proceedings of Criminal Case No. 458 of 2022, “State vs. Jasveer Singh”, pending before the Court of Additional Chief Judicial Magistrate, Vikasnagar, Dehradun.

Subsequent to the submission of the charge-sheet, the learned Trial Court took cognizance and passed the summoning order under Sections 498A, 323, 504, 506 of IPC and Sections 3/4 of the Dowry Prohibition Act, 1961 against the applicant – accused.

Heard Mr. Pankaj Kumar Sharma, the learned counsel for the applicant-accused, Mr. Siddharth Bisht, the learned Brief Holder for the State and Mr. Aakib Ahmed, the learned counsel for the respondent no. 2.

The applicant-accused, Jasveer Singh, husband of the respondent no. 2 and the respondent no. 2, Ritu Chauhan, informant/victim are present in-person before this Court. The applicant is identified by Mr. Pankaj Kumar Sharma, Advocate and the respondent no. 2 is identified by Mr. Aakib Ahmed, Advocate.

The applicant and the respondent no. 2 submitted that there were matrimonial disputes between them and they have resolved their disputes and after resolving their matrimonial disputes, they are living as husband and wife. They further submitted that they have filed a joint compounding application along with their affidavits.

The respondent no. 2, the informant/victim further submitted that she has filed an affidavit with her free will and without any pressure and she does not want to proceed with the said criminal case against the applicant-accused.

The learned counsel for the State submitted that there were matrimonial disputes between the parties and they have resolved their 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. 458 of 2022, “State vs. Jasveer Singh”, pending before the Court of Additional Chief Judicial Magistrate, Vikasnagar, District Dehradun, are quashed.

Resultantly, the entire proceedings of Criminal Case No. 458 of 2022, “State vs. Jasveer Singh”, pending before the Court of Additional Chief Judicial Magistrate, Vikasnagar, District Dehradun, are quashed.

The Criminal Miscellaneous Application (No. 1437 of 2022), filed under Section 482 of the Code of Criminal Procedure, is disposed of accordingly.