UMED SINGH BHANDARI, S/O. LATE SHRI. PAN SINGH BHANDARI, Vs. STATE OF UTTARAKHAND, THROUGH SECRETARY HOME GOVERNMENT OF UTTARAKHAND AND SMT. DEEPA BHANDARI, W/O. SHRI. UMED SINGH BHANDARI

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under Section 482 of Code of Criminal Procedure, 1973 (for short Code of Criminal Procedure) the Petitioners have sought quashing of the proceedings of criminal case No. 25 of 2011, State v. Umed Singh Bhandari and Ors., relating to offences punishable under Section 498A, 506 Indian Penal Code, and one punishable under section 3/4 Dowry Prohibition Act, 1961, pending in the court of Judicial Magistrate, Dwarahat, District Almora.

(3.) SHRI Umed Singh Bhandari (Petitioner No. 1) and Smt. Deepa Bhandari (Respondent No. 2) are present in person in the court, identified by their counsel. The two verified the fact that they have entered into compromise, and decided to live peacefully together. A compounding application supported by affidavits of the said parties is filed before this Court today, and prayed that entire proceedings of impugned criminal case be quashed.