FAHIMUDDIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present writ petition, moved under Article 226 of the Constitution of India, petitioners seek to quash the FIR dated 27.10.2020 being FIR No.367 of 2020, under Sections 498-A, 323, 506 IPC, u/s 3/4 of the Dowry Prohibition Act as well as u/s 3/4 of the Muslim Women (Protection of Rights on Marriage) Act, 2019, registered at P.S. Jaspur, District U.S. Nagar.

(2.) The parties have filed the above-numbered compounding application to show that the parties have buried their differences and have settled their disputes amicably.

(3.) It is contended by learned counsel for the petitioners that except Sections 323 and 506 IPC, all other offences, concerning the present matter, are noncompoundable ones.