Rishipal Singh vs State Of Uttarakhand And Another

Alok Kumar Verma, J

This Application has been filed for quashing the entire proceedings of Criminal Case No.607 of 2024 (Old No.496 of 2024), “State vs. Rishipal”, pending before the court of learned Additional Chief Judicial Magistrate, 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. Bhuwan Bhatt, learned counsel for the applicant-accused.

Mr. Pradeep Lohani, learned Brief Holder for the respondent no.1.

Mr. Parth Tamta, learned counsel for the respondent no.2- informant.

The applicant – accused is the husband of the respondent no.2 - informant.

The applicant is present through video conferencing. He is identified by Mr. Bhuwan Bhatt, Advocate.

The respondent no.2 is present through video conferencing. She is identified by Mr. Parth Tamta, Advocate.

Both, the applicant and respondent no.2 submitted that there were matrimonial disputes between them and they have resolved their disputes and after resolving their disputes they have filed a Compounding Application (IA No.1 of 2025) and affidavits with their free will and without any pressure. The respondent no.2 is requesting to quash the entire proceedings of the said Criminal Case No.607 of 2024.

The said request has not been opposed by the respondent no.1.

The present Application, filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, is allowed and the entire proceedings Criminal Case No.607 of 2024, “State vs. Rishipal”, pending before the court of 2 learned Additional Chief Judicial Magistrate, Laksar, District Haridwar, are hereby quashed.