SUDESH SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) BY means of these petitions, moved under Section 482 of Cr.P.C., the petitioners have sought quashing of proceedings of criminal case No. 1140 of 2010 (old Misc. No. 187 of 2009), State Vs. Aparajit Shounak and others, relating to offences punishable under Section 498A, 323, 406 I.P.C., and one punishable under Section 3/4 Dowry Prohibition Act, 1961, Police Station -Kotwali, District Dehradun, pending in the court of Chief Judicial Magistrate, Dehradun.

(3.) IT is pointed out that the compromise has already been verified before the trial court, as is apparent from the annexures filed with the affidavit of respondent No. 2.