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Judgment
Hon�ble Prafulla C. Pant, J.—Heard.
By means of these petitions, moved u/s 482 of Cr.P.C., the petitioners have sought quashing of proceedings of criminal case No. 1140 of 2010 (old Misc. No. 187 of 2009), State Vs. Aparajit Shounak and others, relating to offences punishable u/s 498A, 323, 406 I.P.C., and one punishable u/s 3/4 Dowry Prohibition Act, 1961, Police Station-Kotwali, District Dehradun, pending in the court of Chief Judicial Magistrate, Dehradun.
A compounding application No. 1211 of 2011, is moved on behalf of the petitioners and respondent No. 2, whereby it has been brought on record that the parties to matrimony have entered into compromise and decided to get terminated the litigations between them. The compounding application is supported by affidavits of petitioner No. 1 and the respondent No. 2.
It is pointed out that the compromise has already been verified before the trial court, as is apparent from the annexures filed with the affidavit of respondent No. 2.
In the above circumstances, in view of the principle laid down in B.S. Joshi and Others Vs. State of Haryana and Another, , both these petitions deserve to be allowed.
Accordingly, both the petitions u/s 482 of Cr.P.C., are allowed. The proceedings of criminal case No. 1140 of 2010 (old Misc. No. 187 of 2009), State Vs. Aparajit Shounak and others, relating to offences punishable u/s 498A, 323, 406 I.P.C., and one punishable u/s 3/4 Dowry Prohibition Act, 1961, Police Station-Kotwali, District Dehradun, pending in the court of Chief Judicial Magistrate, Dehradun, are hereby quashed against all the accused including the petitioners.