MASOOM JAHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicants seek to quash the order dated 19.02.2019 passed by the Magistrate, Jaspur, District Udham Singh Nagar and quash the proceedings of Criminal Case No.68 of 2019, State Vs. Naim Ahmad and others, under Sections 498-A, 323, 504, 506 IPC and section of Dowry prohibition Act, pending in the Court of learned Judicial Magistrate, Jaspur, District-Udham Singh Nagar.

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

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