Manjeet Singh And Others vs State Of Uttarakhand And Another

Alok Kumar Verma, J

This is an application under Section 482 of the Code of Criminal Procedure, 1973 to quash the entire proceedings of Complaint Case No. 1385 of 2021, “Sukhvinder Kaur Vs. Manjeet Singh and Others”, pending before Judicial Magistrate, Khatima, District Udham Singh Nagar.

In the said complaint case, after enquiry, the trial Court has passed the summoning order under Sections 498-A, 323 of IPC and 3/4 of the Dowry Prohibition Act, 1961 against the applicants – accused persons.

Heard, Mr. Anand Singh Mer, the learned counsel for the applicants and Mr. Rohit Kumar Gaur, the learned counsel for the private respondent no.2/complainant.

Today, all the applicants namely, Manjeet Singh, Smt. Preetam Kaur, Ranjeet Kaur, and Baljinder Kaur are present in person before this Court and they are identified by Mr. Anand Singh Mer, the learned counsel for the applicants.

The respondent no.2 - Smt. Sukhvinder Kaur, the complainant, is present in person before this Court and she is identified by Mr. Rohit Kumar Gaur, Advocate.

The applicant no.1 – Manjeet Singh and the respondent no.2 – Smt. Sukhvinder Kaur submitted that they are living as husband and wife and after resolving their matrimonial disputes, they have filed a joint compounding application alongwith other applicants – accused persons with affidavits, and, with their free will without any pressure.

The applicant nos. 2 to 4 are family members of the applicant no. 1.

The respondent no.2 – Smt. Sukhvinder Kaur further submitted that she does not want to proceed with the said complaint case.

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.1385 of 2021, “Sukhvinder Kaur Vs. Manjeet Singh and others”, pending before the Court of Judicial Magistrate, Khatima, District Udham Singh Nagar, are quashed.

Resultantly, the entire proceedings of Criminal Case No.1385 of 2021, “Sukhvinder Kaur Vs. Manjeet Singh and others”, pending before the Court of Judicial Magistrate, Khatima, District Udham Singh Nagar, are quashed.

The Criminal Miscellaneous Application No.1002 of 2022, filed under Section 482 of the Code of Criminal Procedure, is disposed of accordingly.