Mohd Shahid And Ors vs State Of Uttarakhand & Another

Pankaj Purohit, J

This instant C528 application has been filed by the applicants along with a compounding application for quashing the entire proceedings, charge

sheet dated 19.09.2017, summoning order dated 24.10.2017 under Sections 498-A, 323, 427 & 506 IPC and Section 3/4 of the Dowry Prohibition Act,

1961, passed by learned Additional CJM, Kashipur, District Udham Singh Nagar in Criminal Case No.4588 of 2017, State Vs. Shoaib Akhtar and

others, arising out of F.I.R. No.443 of 2017, Police Station Kashipur, District Udham Singh Nagar.

A Co-ordinate Bench of this Court vide order dated 08.11.2024 directed the parties to the proceedings to appear before the Secretary, District

Legal Services Authority, Udham Singh Nagar on 13.11.2024 at 02:30 P.M., who shall record statements of the parties and verify the statement of the

parties filed along with compounding application.

The compliance report of Secretary, District Legal Services Authority, Udham Singh Nagar is available on record.

From perusal of the compliance report, it is evidently clear that both the parties have entered into compromise and there is no dispute pending

between them pursuant to F.I.R. and they have settled their disputes amicably.

The applicants and the respondent no.2 were present before the Secretary, District Legal Services Authority, Udham Singh Nagar, who were duly

identified by their respective Advocates.

In this view of the matter, compounding application is allowed. Consequently, all the proceedings of Criminal Case No.4588 of 2017, State Vs.

Shoaib Akhtar and others, pending in the Court of learned Additional CJM, Kashipur, District Udham Singh Nagar, arising out of F.I.R. No. 443 of

2017, Police Station Kashipur, District Udham Singh Nagar are hereby quashed.

C528 application stands disposed of accordingly.

Pending application, if any, stands disposed of.