SHAURYA SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present writ petition, moved under Article 226 of the Constitution of India, petitioner seeks to quash the impugned FIR dated 29.09.2018, registered as FIR No.120 of 2018, under Sections 323, 504, 498-A IPC and Section 3/4 of Dowry Prohibition Act, 1961 registered at P.S. Rajpur, District Dehradun.

(2.) The parties have filed the above-numbered compounding application to show that the parties have buried their differences and have settled their disputes amicably.

(3.) It is contended by learned counsel for the petitioners that the offences punishable under Section 323 and 504 IPC are compoundable offences whereas under Sections 498-A IPC and u/s 3/4 of Dowry Prohibition Act are non-compoundable offences.