VANSH ALIAS WASEEM vs STATE OF UTTARAKHAND AND OTHERS

This petition has been filed by the petitioner for quashing the F.I.R. dated 28.01.2018, bearing F.I.R. No. 0056 of 2018, under Section 498-A, 307,

377, 295-A & 298 of I.P.C., registered at Police Station Sahaspur, District Dehradun. Alongwith this writ petition, a joint compounding application has

also been filed by the parties. In support of compounding application, affidavits have been filed by Mr. Vansh @ Waseem (petitioner) and Mrs.

Sunaina Bhan (respondent no. 3). It is submitted by the learned counsel for the parties that the parties have entered into the compromise and the

matter has been amicably settled between them and the respondent no. 3 does not want to press her case filed against the petitioner. It is prayed

that the offences punishable under Section 498-A, 307, 377, 295-A & 298 of I.P.C., arising out of F.I.R. dated 28.01.2018, bearing F.I.R. No. 0056 of

2018, registered at Police Station Sahaspur, District Dehradun, may be compounded and the entire proceedings of the said F.I.R. may be quashed.Â

Petitioner and respondent no. 3 are present in the Court today and they are duly identified by their respective counsel. Â

Learned counsel for the respondent no. 3 submitted that dispute between the parties have now been settled amicably and they are left with no

grudges and, now, they want to live peacefully in future. Â

In view of the principle of law laid down by Hon’ble the Apex Court in the case of Gian Singh vs. State of Punjab reported in 2012 (10) SCC

303 as well as in Transfer Petition (Criminal) No. 115 of 2012 (Dimpey Gujral vs. Union Territory of Chandigarh) decided on 06.12.2012, criminal

proceedings can be quashed by this Court, if this Court is satisfied that matter has been settled between the parties amicably and parties are interested

to restore peace and harmony between them.Â

Having considered submission of learned counsel for the parties and after going through the entire material available on record, I am satisfied that

the matter has been settled between the parties amicably. Therefore, the writ petition deserves to be allowed.Â

Accordingly, the writ petition is allowed. Impugned F.I.R. dated 28.01.2018, bearing F.I.R. No. 0056 of 2018, under Section 498-A, 307, 377, 295-A

& 298 of I.P.C., registered at Police Station Sahaspur, District Dehradun, is hereby quashed. Â

Compounding application is, accordingly, disposed of.Â