HEMANT SINGH NEGI 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.1 of 2021, registered under Ss. 323, 504, 498A, 506 IPC and Sec. 3/4 of the Dowry Prohibition Act, at Revenue Sub-Inspector Area Chtgulla, Tehsil-Dwarahat, District " Almora.

(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.