MAHIPAL SINGH 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. dated 09.09.2019, being F.I.R. No. 0232 of 2019, under Sections 498-A, 323, 504, 313, 326 I.P.C. and Section 3/4 of Dowry Prohibition Act, registered at Police Station Jaspur, District Udham Singh Nagar.

(3.) A compromise application, jointly signed by counsel for respondent no. 3 and counsel for the petitioners has been filed duly supported by affidavits of petitioners and respondent no. 3 (complainant).