AHMAD JAMAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, filed under Article 226 of the Constitution of India, petitioners seek to quash the impugned FIR No.438 of 2021, registered under Ss. 313, 323, 354, 498-A, 504, 506 IPC and Sec. 3/4 of the Dowry Prohibition Act at P.S. Banbhulpura, District - Nainital.

(2.) Parties are present before the Court and they have filed the above-numbered compounding application to show that they have buried their differences and have settled their disputes amicably.

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