PARDEEP KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioners have sought quashing of F.I.R. No. 551 of 2019, under Sections 498-A, 323, 504 and 506 of I.P.C. and Section 3/4 of Dowry Prohibition Act, registered at Police Station Rudrapur, District Udham Singh Nagar.

(3.) A compounding application, jointly signed by counsel for the complainant (respondent No. 3) and counsel for the petitioners has been filed duly supported by affidavits of petitioner No. 1 - Mr. Pradeep Kumar and respondent No. 3 (complainant) - Smt. Nisha.