Rahki and Others vs State of Uttarakhand and Vidut Vad alias Vidhyadhar Ved

Prafulla C. Pant, J.—Heard.

By means of this petition, moved u/s 482 of the Code of Criminal Procedure, 1973 (for short Cr.P.C.), the petitioners have sought quashing of the proceedings of Criminal Complaint Case No. 384 of 2007 Vidut Ved @ Vidhyadhar Ved v. Vikas Haldar and Ors., relating to offences punishable u/s 147, 452, 323, 504, 506 of I.P.C., police station Sitarganj, pending in the court of Judicial Magistrate Khatima.

Learned Counsel for the petitioners and learned Counsel for the complainant stated that the parties to the matrimony have entered into compromise, and the complainant (respondent No. 2) does not want to prosecute the petitioners. A Compounding Application No. 1487 of 2010 along with an affidavit, and copy of the compromise, has been filed in this Court. Smt. Rakhi (petitioner No. 1), present in the court, identified by her counsel, verified the compromise.

In the above circumstances, in view of the principle of law laid down in B.S. Joshi and Others Vs. State of Haryana and Another, , this Court is of the view that the impugned proceedings challenged before this Court are liable to be quashed.

Accordingly, the petition u/s 482 of Code of Criminal Procedure is allowed. The proceedings of Criminal Complaint Case No. 384 of 2007 Vidut Ved @ Vidhyadhar Ved v. Vikas Haldar and Ors., relating to offences punishable u/s 147, 452, 323, 504, 506 of I.P.C., police station Sitarganj, pending in the court of Judicial Magistrate, Khatima, are hereby quashed. (Compounding Application No. 1487 of 2010 and Urgency Application No. 4680 of 2010 also stand disposed of).