SHAKTI KAKKAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) 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. 6732 of 2008, State vs. Shakti Kakkar and others, relating to offences punishable under section 498A, 323 I.P.C and one punishable under section of Dowry Prohibition Act, 1961, Police Station, Kotwali Nagar, pending in the court of Chief Judicial Magistrate, Haridwar.

(2.) Learned counsel for the petitioners and learned counsel for the respondent no.2 stated that parties to matrimony have entered into compromise. A Compounding Application No. 545 of 2010, has been filed along with affidavit stating that since parties to matrimony have entered into compromise, the criminal proceedings initiated by respondent no.2, be quashed.

(3.) Petitioner no.1 Shakti Kakkar (husband) and respondent no.2 Arti Kakkar (wife/complainant) verified the compromise, in person. They also stated before this court that they are living together. Learned counsel for the parties identified them.