SMT. VIMLESH DEVI AND ORS. Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME AND SMT. RADHA GUPTA W/O SHRI GAGAN GUPTA D/O SHRI HARIOM GUPTA

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of Code of Criminal procedure, 1973, the petitioners have sought quashing of the proceedings of Criminal Case No. 122 of 2008 State v. Satish Kaliyar and Ors. relating to offences punishable under Section 498A, 323, 504, 506 I.P.C and one punishable under Section 3/4 of Dowry Prohibition Act, 1961, pending in the court of Additional Chief Judicial Magistrate, Haldwani.

(3.) A Criminal Misc. Application No. 2037 of 2010 moved on behalf of the petitioners, praying that the petition under Section 482 of Cr.P.C., be disposed of as the parties to the matrimony have already entered into compromise. With the said application copy of order dated 18th of September 2009 passed by the Apex court in Transfer Petition (Civil) No. 249 of 2008 is annexed, where in the Apex court has passed following order: