AASIF Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicants seek to quash the entire proceedings of FIR No.0025 of 2020 dated 17.04.2020 u/s 498-A, 495, 323, 504, 506 IPC and Section 3/4 of the Dowry Prohibition Act, registered at P.S. Mallital, District Nainital.

(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 opposed the compounding application.