RAJENDRA KUMAR POKHARIYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present applications, moved under Section 482 of Cr.P.C., applicants seek to quash the charge sheet dated 05.02.2019 and cognizance order dated 02.05.2019 as well as entire proceedings of criminal case no.2899 of 2019, State v. Rachit Pokhariyal and others, u/s 498-A, 323, 504 IPC and section of Dowry prohibition Act, pending before the Court of Fourth ACJM, Dehradun.

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

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