Kuldeep Singh & Others vs State Of Uttarakhand & Others

Vivek Bharti Sharma, J

This criminal misc. application is filed under Section 528 of B.N.S.S. by the petitioners/accused for quashing of the summoning order dated 08.02.2022, charge-sheet dated 04.12.2021 as well as the entire criminal proceedings of Criminal Case No. 80 of 2022, titled as “State vs. Kuldeep Singh & Others” pending in the court of learned Civil Judge (J.D.)/Judicial Magistrate, Sitarganj, District Udham Singh Nagar under Sections 323, 504, 506 & 498-A of IPC and Section 3/4 of the Dowry Proibition Act, P.S. Sitarganj, District Udham Singh Nagar qua the petitioners/accused, in view of the compromise arrived at between the parties.

In view of the fact that a Compounding Application (IA No. 01 of 2024) was filed by the parties before this Court, this Court vide order dated 20.03.2025 had directed the parties to appear before the Secretary, District Legal Services Authority, District Udham Singh Nagar in order to get their statements recorded and to verify the compromise deed.

Pursuant to such order, Secretary, District Legal Services Authority, District Udham Singh Nagar has submitted report dated 02.04.2025 which clearly indicates that the parties have settled the dispute amicably and have also verified the contents of the compromise.

In view of the above, Compounding Application (IA No.1 of 2024) is allowed. As a consequence thereof, the summoning order dated 08.02.2022, charge-sheet dated 04.12.2021 as well as the entire criminal proceedings of Criminal Case No. 80 of 2022, titled as “State vs. Kuldeep Singh & Others” pending in the court of learned Civil Judge (J.D.)/Judicial Magistrate, Sitarganj, District Udham Singh Nagar under Sections 323, 504, 506 & 498-A of IPC and Section 3/4 of the Dowry Proibition Act, P.S. Sitarganj, District Udham Singh Nagar is hereby quashed qua the petitioners.

Present petition u/s 528 of B.N.S.S. is, thus, disposed of in terms of the compromise arrived at between the parties.