Alok Kumar Verma, J
1. This Application has been filed for quashing the entire proceedings of Criminal Case No.532 of 2020, “State vs. Ankit Bansal and Another”, pending before the court of learned Additional Chief Judicial Magistrate, Ramnagar, District Nainital under Sections 323, 498A, 504 and Section 506 of the Indian Penal Code, 1860, Section 3 and Section 4 of the Dowry Prohibition Act, 1961.
2. Mr. Shariq Khurshhid, learned counsel for the applicants- accused.
3. Mr. Tumul Nainwal, learned Assistant Government Advocate for the respondent no.1.
4. Mr. Prince Chauhan, learned counsel for the respondent no.2- informant.
5. The applicant no.1 is the husband of the respondent no.2 and the applicant no.2 is the mother of the applicant no.1.
6. The applicants and the respondent no.2 are present in-person. Applicants are identified by Mr. Shariq Khurshid, Advocate and the respondent no.2 is identified by Mr. Prince Chauhan, Advocate. They submitted that there were matrimonial disputes. They have resolved the said disputes and after resolving the disputes, they have filed a Compounding Application (IA No.1 of 2025) and affidavits with their free will and without any pressure. The respondent no.2 is requesting to quash the entire proceedings of Criminal Case No.532 of 2020.
7. The request of the respondent no.2 has not been opposed by the respondent no.1.
8. The present Application, filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, is allowed and the entire proceedings of Criminal Case No.532 of 2020, “State vs. Ankit Bansal and Another”, pending before the court of learned Additional Chief Judicial Magistrate, Ramnagar, District Nainital, are hereby quashed.
