Rajnish And Others vs State Of Uttarakhand And Another

Ravindra Maithani, J

The instant petition under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as ‘the Code’) has been filed by the

petitioners for quashing the proceedings of Criminal Case No. 3 of 2017, State Vs. Rajnish and others (for short “the caseâ€), pending in the court

of learned Judicial Magistrate Laksar, District Haridwar.

Heard learned counsel for the parties through video conferencing.

The case is based on an FIR lodged by respondent no.2 Karishma, under Sections 323, 498-A, 506 IPC and 3/4 of the Dowry Prohibition Act, 1961

(for short “the Actâ€​). After investigation, charge-sheet was submitted and proceeding of the case instituted.

A joint compounding application has been filed by the parties alongwith affidavit(s). Petitioners Rajnish, Mamchand and Smt. Shakuntala are

present through video conferencing as identified by Mr. Mohd. Alauddin, Advocate and respondent no.2 is identified by Mr. Desh Raj Pandey,

Advocate.

All the parties present before the Court would state that they have amicably settled the dispute. This is a matrimonial case; parties have settled their

dispute. No purpose would be served, if the criminal proceedings are allowed to continue. It will have very less chances of conviction, it won’t

bring any harmony. Therefore, this Court is of the view that based on amicable settlement between the parties, the proceedings of the case should be

quashed

The petition is allowed. The proceedings of Criminal Case No. 3 of 2017, State Vs. Rajnish and others, pending in the court of learned Judicial

Magistrate Laksar, District Haridwar is hereby quashed qua the petitioners.

Compounding Application being CLMA No. 2620 of 2020 stands disposed of accordingly.