DR. BHUPAL SINGH, S/O. SRI RAM SWAROOP SINGH, Vs. STATE OF UTTARAKHAND THROUGH S.S.P. AND RAGHUBIR SINGH GAHLOT RETD. SUGAR CANE INSPECTOR KISHAN SAHKARI CHINI MILL

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure,1973, the Petitioners have sought quashing of the proceedings of Criminal Case No. 2387 of 2002, (new No. 1597 of 2010) State v. Bhupal Singh and Ors. relating to offence punishable under Section 498A I.P.C, and one punishable under section 3/4 of Dowry Prohibition Act, 1961, pending in the court of Judicial Magistrate, Kashipur, District Udham Singh Nagar.

(3.) TODAY , complainant Raghubir Singh Gahlot (Respondent No. 2) and his daughter Kiran (wife of Sanjay Singh, Petitioner No. 3) are present in the court identified by their counsel, and they verified the fact that the parties to matrimony have entered into compromise, and complainant Raghubir Singh Gahlot and Smt. Kiran do not want to prosecute the Petitioners. A compounding application has been filed in court today alongwith the affidavits filed by Sanjay Singh and Raghubir Singh Gahlot.