PINTU SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the instant petition, the petitioners seeks quashing of entire proceedings of Criminal Case No. 8983 of 2018, State v. Pintu Sharma and others, under Sec. 498-A, 323, 504, 506 IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961, pending in the court of Judicial Magistrate, IInd, Rudrapur, District Udham Singh Nagar ("the case" ), on the basis of amicable settlement between the parties.

(2.) Heard learned counsel for the parties and perused the record.

(3.) A joint compounding application has been filed supported with the affidavits of the petitioner no. 2 Smt. Krishna Sharma and the informant ("the respondent no. 2" ).