AZEEM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioners have sought quashing of F.I.R. No. 500 of 2021, under Ss. 498-A, 323, 506 I.P.C. and Sec. 3/4 of Dowry Prohibition Act, registered at Police Station Rudrapur, District Udham Singh Nagar.

(3.) A compounding application, jointly signed by counsel for respondent no. 3 and counsel for the petitioners has been filed duly supported by affidavits of petitioner no. 1 and respondent no. 3 (complainant).