KHIVRAJ SINGH, S/O GOPAL SINGH, Vs. STATE OF UTTARAKHAND THROUGH THE SECRETARY HOME, UTTARAKHAND GOVERNMENT AND BACHI SINGH MER S/O UMER SINGH MER

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under Section 482 of Code of Criminal Procedure, 1973, (for short CrPC) the Petitioners have sought quashing of the proceedings of Criminal Case No. 30 of 2009, State v. Khivraj and Ors., relating to offence punishable under Section 500 IPC, and one punishable under Section 3/4 Dowry Prohibition Act, 1961, Police Station Haldwani, pending in the Court of Additional Chief Judicial Magistrate, Haldwani.

(3.) IN the above circumstances, the compounding application No. 473 of 2011, is allowed.