KAMLA CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) By means of this petition moved under section 482 of Code of Criminal Procedure, 1973 (for short Cr.P.C.), the petitioners have sought quashing of the proceedings of criminal case no. 383 of 2009, State vs. Deepak Negi and others, relating to offences punishable under section 420, 498A IPC, and one punishable under section 3/4 Dowry Prohibition Act, 1961, Police Station Roorkee, pending in the court of Judicial Magistrate, Roorkee, Hardwar.

(3.) Learned counsel for the petitioners, and learned counsel for respondent no. 2 pleaded that parties to matrimony have entered into compromise, and respondent no. 2 Sunita Negi @ Sumitra Negi does not want to prosecute the petitioners.