SULEMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, filed under Article 226 of the Constitution of India, petitioner seeks to quash the impugned FIR being FIR No.19 of 2021 registered under Ss. 323/498-A/504/506 IPC and Ss. 3/4 of the Dowry Prohibition Act at P.S. Bazpur, District U.S. Nagar.

(2.) The parties have filed the above-numbered compounding application to show that they have buried their differences and have settled their disputes amicably. The parties are present before the Court today being duly identified by their respective counsel. They fairly submit that a compromise has taken place between them.

(3.) Learned counsel for the State opposes the compounding application.