Vivek Bharti Sharma, J
1. This petition was filed for quashing of summoning order dated 27.05.2024 passed by the learned Additional Chief Judicial Magistrate, Laksar, District Haridwar against the petitioners and further to quash Chargesheet dated 18.02.2024 along with entire proceedings of Criminal Case No.373 of 2024, ‘State V/s Gaurav and others’ pending in the court of Learned Additional Chief Judicial Magistrate, Laksar, District Haridwar (arising out of Case Crime No.0814 of 2023 under Sections 498-A, 323, 377, 504 and 506 of the Indian Penal Code, 1860 and Section 3/4 of the Dowry Prohibition Act, 1961 at P.S. Laksar, District Haridwar) qua the petitioners, in view of the compromise arrived at among the parties.
2. In view of the fact that a Compounding Application was filed by the parties before this Court, this Court, vide order dated 17.10.2024, had directed the parties to appear before the Secretary, DLSA, Haridwar in order to get their statements recorded and to verify the compromise deed.
3. Pursuant to such order, Secretary, DLSA, Haridwar has submitted report dated 05.11.2024 which clearly indicates that the parties have settled the dispute amicably and have also verified the contents of the compromise.
4. In view of the above, Compounding Application IA No.1/2024 is allowed. As a consequence thereof, summoning order dated 27.05.2024 passed by the learned Additional Chief Judicial Magistrate, Laksar, District Haridwar against the petitioners, Chargesheet dated 18.02.2024 along with entire proceedings of Criminal Case No.373 of 2024, ‘State V/s Gaurav and others’ pending in the court of Learned Additional Chief Judicial Magistrate, Laksar, District Haridwar (arising out of Case Crime No.0814 of 2023 under Sections 498-A, 323, 377, 504 and 506 of the Indian Penal Code, 1860 and Section 3/4 of the Dowry Prohibition Act, 1961 at P.S. Laksar, District Haridwar) are hereby quashed qua the petitioners.
5. Present petition u/s 528 B.N.S.S. is, thus, disposed of in terms of compromise arrived at between the parties.
