Manjeet Singh and Others vs State of Uttarakhand and Others

Hon''ble Prafulla C. Pant, J.—Heard Learned Counsel for the parties.

By means of this petition moved u/s 482 of Code of Criminal Procedure 1973(for short Code of Criminal Procedure.) the Petitioner has sought quashing of the proceedings of criminal complaint case No. 948 of 2005, Chhote Lal v. Manjeet Singh and Ors., relating to offences punishable u/s 363, 366, 504, 506, I.P.C. pending in the court of Judicial Magistrate, Kashipur.

Complainant Chotte Lal is present in person alongwith his counsel. He states that he does not want to prosecute the Petitioners. An application has been moved on behalf of the parties in which it is stated that the parties to the litigation have amicably settled the matter outside the court and the daughter of the Respondent No. 2 regarding whom, it was alleged that she was abducted, has already been married and living peacefully with her husband (There is no first information report lodged of the inc(sic) An affidavit has been filed by the Respondent No. 2/complainant stating that he does not want to prosecute the Petitioners.

In view of the above development, the petition u/s 482 of Code of Criminal Procedure, is allowed and the proceedings of the criminal complaint case No. 948 of 2005, Chhote Lal v. Manjeet Singh and Ors. relating to offences punishable u/s 363, 366, 504, 506 I.P.C. pending in the court of Judicial Magistrate, Kashipur, are hereby quashed.