VINOD KUMAR SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY way of present criminal writ petition, the petitioners seek to quash the FIR, which was lodged by respondent no. 3 against them on 13.03.2014, in respect of offences punishable under Sections 498A, 323, 504, 506 of IPC and Section ¾ of the Dowry Prohibition Act.

(2.) A Compromise Application, being CLMA No. 4552 of 2014, is filed by the parties to indicate that they have buried their differences and have settled their dispute amicably. Petitioner no. 1 is father -in -law, petitioner no. 2 is mother -in -law and petitioner no. 3 is the husband of the daughter of respondent no. 3.

(3.) OFFENCES punishable under Sections 323, 504 and 506 of IPC are compoundable offences within the scheme of Section 320 of Cr.P.C. The remaining offences under Section 498A of IPC and Section ¾ of the Dowry Prohibition Act are non -compoundable offences.