Mohd. Abid And Others vs State Of Uttarakhand And Others

Ravindra Maithani, J

The petitioners- Mohd. Abid, Kishavar Jahan, Shafeek Ahmad, Nadeem, Afsaar Ahmad, Modammad Ahmad, Imran Ahmad, Asta Bee seek quashing of the FIR No.131 of 2023, dated 08.07.2023, under Sections 323, 342, 498-A, 504 and 506 and Section ¾ of the Dowry Prohibition Act, 1961, Police Station Pulbhatta, District- Udham Singh Nagar, on the basis of amicable settlement between the parties. A joint compounding application has been filed along with the affidavits.

Heard learned counsel for the parties and perused the record.

Learned counsel for the parties would submit that they have settled the dispute; the husband and the wife have settled to stay separate. He would also submit that petitioner no.7, Imran Ahmad, is not present, and other petitioners are present before this Court.

All the petitioners, except respondent no.7, Imran Ahmad, and the respondent no.4 are present in person before the Court. They are identified by their respective counsel. They have accepted the compromise.

Having considered all the attending factors, this Court is of the view that it is a case, which may be decided on the basis of amicable settlement between the parties. Accordingly, the petition deserves to be allowed.

Accordingly, the petition is allowed. The FIR No.131 of 2023, dated 08.07.2023, under Sections 323, 342, 498-A, 504 and 506 and Section ¾ of the Dowry Prohibition Act, 1961, Police Station Pulbhatta, District- Udham Singh Nagar, is hereby quashed.

Compounding Application No. 01 of 2023 stands disposed of, accordingly.