Ravindra Maithani, J
1. Instant petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been preferred by the petitioners for quashing the
summoning order dated 04.09.2023, charge-sheet dated 14.12.2022, under Sections 498-A, 323, 504, 506 IPC and Sections 3/4 of the Dowry
Prohibition Act, 1961, passed in Criminal Case No.1237 of 2023, State of Uttarakhand vs. Sanjay and others, passed by the court of Judicial
Magistrate, Bazpur, District Udham Singh Nagar (“the caseâ€) as well as entire proceeding of the case on the basis of amicable settlement
between the parties. A joint compounding application has also been filed supported by the affidavits.
2. Heard learned counsel for the parties and perused the record.
3. Learned counsel for the parties would submit that it was a matrimonial discord; the parties have settled the dispute amicably; now, the applicant
no.1 and the respondent no.2 are staying together.
4. The petitioners and the respondent no.2 are before the Court, as identified by their respective counsel. They have verified the compromise. They
have stated that they have settled the dispute amicably.
5. The Court particularly asked the informant (respondent no.2). She would submit that they have settled the dispute amicably; she is staying with her
husband and she does not want to proceed with the case.
6. Having considered the nature of the offence and other attending factors, this Court is of the view that the petition may be decided on the basis of
compromise between the parties. Accordingly, the petition deserves to be allowed.
7. The petition is allowed. The summoning order dated 04.09.2023, charge-sheet dated 14.12.2022 as well as entire proceedings of the case, are
hereby quashed.
8. Compounding Application (IA) No.1 of 2024 stands disposed of accordingly.
