Mohd. Intajar And Others vs State Of Uttarakhand And Others

Alok Kumar Verma, J

This Application has been filed for quashing the entire proceedings of Criminal Case No. 198 of 2021, “State Vs. Mohd. Intajar and Others”, pending before the Court of learned Additional Chief Judicial Magistrate / Civil Judge (Senior Division), Laksar, District Haridwar under Sections 323, 498A, 504, 506 of the Indian Penal Code, 1860, Section 3 and Section 4 of the Dowry Prohibition Act, 1961.

Mr. Vaibhav Singh Chauhan, learned counsel for the applicants-accused.

Mr. Deepak Bhardwaj, learned Brief Holder for the respondent no.1.

Mr. Abhishek Joshi, learned counsel for the respondent no.2 to respondent no.5.

Applicant no.1 is the husband of the respondent no.2-informant. Applicant no.2 is the mother and the applicant no.3 is the brother of the applicant no.1.

Applicants are present through video conferencing. They are identified by Mr. Vaibhav Singh Chauhan, Advocate.

The respondent no.2 to respondent no.5 are present through video conferencing. They are identified by Mr. Abhishek Joshi, Advocate.

Applicants and the private respondents have submitted that there were private disputes between them. They have resolved their disputes. They have filed a Compounding Application (IA No. 1 of 2026) and affidavits with their free will and without any pressure. The private respondents are requesting to quash the entire proceedings of the said Criminal Case No.198 of 2021.

The said request has not been opposed by Mr. Deepak Bhardwaj, Brief Holder for the State.

Considering the totality of the matter, the present Application, filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, is allowed and the entire proceedings of Criminal Case No. 198 of 2021, “State Vs. Mohd. Intajar and Others”, pending before the Court of learned Additional Chief Judicial Magistrate / Civil Judge (Senior Division), Laksar, District Haridwar, are hereby quashed.