PRAMOD SINGH PARMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this petition is made to the proceedings of Case No.125 of 2020, State vs. Pramod Parmar and others, under Ss. 323, 498-A, 504, 506 IPC and Ss. 3/4 of the Dowry Prohibition Act, 1961, pending in the court of Judicial Magistrate, Doiwala, District Dehradun (for short, "the case") on the basis of amicable settlement between the parties.

(2.) Parties have also filed a joint compounding application along with the affidavits of the petitioners and the respondent no.2.

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