SHARAD CHAUDHARY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Sec. 482 of Cr.P.C., applicant seeks to quash the entire proceedings of Criminal Case No.2986 of 2019, "State vs. Bikram Singh and others", u/s 498-A, 323, 504 IPC and ¾ of D.P. Act, pending in the Court of learned 3rd Additional Chief Judicial Magistrate, Dehradun.

(2.) The parties have filed the above-numbered compounding application to show that they have buried their differences and have settled their disputes amicably. They are also present before the Court today through V.C. being duly identified by their respective counsel. The informant fairly submitted that a compromise has taken place between the parties; and now she does not want to pursue the matter against the applicant.

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