AKASH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present writ petition, moved under Article 226 of the Constitution of India, petitioner seeks to quash the FIR dated 30.07.2020 being FIR No.380 of 2020, under Sections 498-A, 323 of the IPC and u/s 3/4 of Dowry Prohibition Act, registered at P.S. Kashipur, 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 the offence punishable under Section 323 IPC are compoundable offences whereas under Sections 498-A IPC and u/s 3/4 of Dowry Prohibition Act are noncompoundable offences.