NARENDRA PRAKASH AGARWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SINCE aforesaid two criminal writ petitions have arisen out of the same FIR, therefore, they are being disposed of together by this common judgment and order for the sake of brevity and convenience.

(2.) AN FIR has been filed against the petitioners for the offences punishable under Sections 498A, 420, 120B, 323, 506 IPC and Section 3/4 of the Dowry Prohibition Act.

(3.) MISC . application no. 14498 of 2014 been filed by the parties (in WPCRL no. 1385 of 2014) to indicate that they have buried their differences and have settled their dispute amicably. Said application is supported by the affidavit of petitioner Narendra Prakash Agarwal.