SACHIN CHAUDHARY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicants seek to quash the summoning order dated 28.09.2020 and set aside entire proceedings of Criminal Case No.451 of 2020, "State of Uttarakhand Vs. Sachin Chaudhary & Others" u/s 323, 504, 498-A IPC and u/s ? of Dowry Prohibition Act, 1961 pending in the court of learned Judicial Magistrate, Jaspur, District Udham Singh Nagar.

(2.) The parties have filed a Compounding Application No. 3647 of 2020 to show that the parties have buried their differences and have settled their disputes amicably.

(3.) Learned counsel for the State opposed the compounding application.