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Judgment
By means of the present Writ Petition, the petitioners have sought quashing of the F.I.R. dated 01.03.2025, being F.I.R. No. 0204 of 2025, registered at Police Station Manglour, District Haridwar, for the offences punishable under Sections 3/4 of the Dowry Prohibition Act, 1961; Sections 3/4 of the Muslim Women (Protection of Rights on Marriage) Act, 2019; and Sections 115(2), 351(2), 352, 74 and 85 of the Bharatiya Nyaya Sanhita, 2023.
Learned counsel for the petitioners submits that petitioner no. 1 and respondent no. 3 are husband and wife and their marriage was solemnized on 08.08.2021. Thereafter, due to matrimonial discord between them, the present F.I.R., as well as cross-F.I.R.s, came to be lodged by both the parties.
A Compounding Application, jointly signed by learned counsel for the petitioners and learned counsel for respondent no. 3 and duly supported by the affidavits of the petitioners as well as respondent no. 3, has been filed before this Court. It has been stated therein that petitioner no. 1 and respondent no. 3 have entered into an agreement pursuant to which they have decided to live separately. It has further been stated that a petition under Section 27 of the Uniform Civil Code and a first-motion petition have been filed and that the parties have agreed to withdraw all the cases pending against each other.
Today, the petitioners and respondent no. 3 are present before this Court through video conferencing and have been duly identified by their respective learned counsel.
This Court interacted with the parties. Upon such interaction, this Court is satisfied that the compromise has been entered into voluntarily and out of their own free will, without any coercion, undue influence or pressure.
Learned State Counsel has vehemently opposed the Compounding Application.
Having heard learned counsel for the parties and upon perusal of the material available on record, this Court finds that the parties have amicably settled their dispute. In view of the settlement arrived at between the parties and considering the facts and circumstances of the present case, the possibility of conviction appears to be remote and bleak. Continuation of the criminal proceedings would serve no useful purpose and would amount to an abuse of the process of law.
Accordingly, the Writ Petition is allowed. The F.I.R. dated 01.03.2025, being F.I.R. No. 0204 of 2025, registered at Police Station Manglour, District Haridwar, for the offences punishable under Sections 3/4 of the Dowry Prohibition Act, 1961; Sections 3/4 of the Muslim Women (Protection of Rights on Marriage) Act, 2019; and Sections 115(2), 351(2), 352, 74 and 85 of the Bharatiya Nyaya Sanhita, 2023, along with all consequential proceedings arising therefrom, is hereby quashed.
The Compounding Application stands disposed of accordingly.
Pending applications, if any, shall also stand disposed of.