AI Structured Summary
Not yet generated for this judgment
Judgment
Hon''ble Prafulla C. Pant, J.—Heard. By means of this petition moved u/s 482 of Cr.P.C., the petitioners have sought quashing of the proceedings of Criminal Case No. 6622 of 2011, State vs. Pankaj and others, relating to offences punishable u/s 323, 504, 506 and 498A of I.P.C., and one punishable u/s 3/4 of Dowry Prohibition Act, 1961, Police Station Kotwali Gang Naher Roorkee, District Hardwar, pending in the court of Additional Chief Judicial Magistrate, Roorkee, District Hardwar.
Learned counsel for the petitioners, and learned counsel for the respondent no. 2 submitted that parties to matrimony have entered into compromise, and the respondent no. 2 does not want to prosecute the petitioners.
Respondent no. 2 Smt Anchal, identified by her counsel, Shri Gopal K. Verma, Advocate, is present in court. She verified the fact shat the dispute between the parties to matrimony have been amicably settled and she does not want to prosecute the petitioners.
In the above circumstances, in view of principle of law laid down in B.S. Joshi and Others Vs. State of Haryana and Another, , this petition deserves to be allowed. Accordingly, the petition u/s 482 of Cr.P.C., is allowed. The proceedings of Criminal Case No. 6622 of 2011, State vs. Pankaj and others, relating to offences punishable u/s 323, 504, 506 and 498A of I.P.C., and one punishable u/s 3/4 of Dowry Prohibition Act, 1961, Police Station Kotwali Gang Naher Roorkee, District Hardwar, pending in the court of Additional Chief Judicial Magistrate, Roorkee, District Hardwar, are hereby quashed (Stay Vacation Application No. 213 of 2012 and Compounding Application No. 403 of 2012 also stand disposed of).