Uttarakhand High Court
Antrix Soni vs State Of Uttarakhand And Another on 13 October, 2025
Author: Alok Kumar Verma
Bench: Alok Kumar Verma
2025:UHC:9061
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
13th OCTOBER, 2025
CRIMINAL MISCELLANEOUS APPLICATION NO. 1802 OF 2025
Antrix Soni ... Applicant
Versus
State of Uttarakhand and Another .....Respondents
Counsel for the Applicant : Mr. Raj Kumar Singh,
Advocate.
Counsel for the Respondent: Mr. Akshay Latwal,
No.1 Assistant Government
Advocate.
Counsel for the Respondent : Ms. Radha Arya,
No.2-informant-victim Advocate.
Hon'ble Alok Kumar Verma,J.
This Application has been filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for quashing the entire proceedings of Criminal Case No.754 of 2025, "State vs. Antrix Soni", pending before the court of learned IIIrd Additional Chief Judicial Magistrate, Dehradun under Sections 498A, 323, 504, Section 506 of the Indian Penal Code, 1860, Section 3 and Section 4 of the Dowry Prohibition Act, 1961.
2. Mr. Raj Kumar Singh, learned counsel for the applicant- accused.
3. Mr. Akshay Latwal, learned Assistant Government Advocate for the respondent no.1.
4. Ms. Radha Arya, learned counsel for the 1 2025:UHC:9061 respondent no.2 - informant - victim.
5. The applicant is present through video conferencing. He is identified by Mr. Raj Kumar Singh, Advocate.
6. The respondent no.2, the informant - victim and the wife of the applicant, is present through video conferencing. She is identified by Ms. Radha Arya, Advocate.
7. Both, the applicant and the respondent no.2 have submitted that there were matrimonial disputes between them. They have resolved their disputes. They have filed a Compounding Application (IA No.1 of 2025) and affidavits with their free will and without any pressure.
8. The respondent no.2 has requested to quash the entire proceedings of the Criminal Case No.754 of 2025.
9. The said request of the respondent no.2 has not been opposed by the respondent no.1.
10. Considering the totality of the matter, this Court is of the view that ends of justice would be met if the entire proceedings of Criminal Case No.754 of 2025, "State vs. Antrix Soni", pending before the court of learned IIIrd Additional Chief Judicial Magistrate, Dehradun, are quashed.
11. Resultantly, the present Application, filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, is allowed and the entire proceedings of Criminal Case No.754 of 2025, "State vs. Antrix Soni", pending 2 2025:UHC:9061 before the court of learned IIIrd Additional Chief Judicial Magistrate, Dehradun, are hereby quashed.
___________________ Date: 13.10.2025 ALOK KUMAR VERMA, J. Pant/ 3