VISHAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present C528 application has been filed by the applicant for quashing the entire proceedings of charge sheet dtd. 22/6/2023 (annexure no.2) and cognizance order dtd. 14/3/2024 (annexure no.3) as well as entire proceedings of Criminal Case No.93 of 2024, State Vs. Vishal Singh pending in the court of learned Judicial Magistrate, Kashipur, District Udham Singh Nagar under Ss. 498-A, 323, 504, 506 IPC and Sec. 3/4 of Dowry Prohibition Act, 1961 arising out of FIR dtd. 10/2/2023 registered as FIR No.36 of 2023, at Police Station I.T.I. District Udham Singh Nagar, on the basis of compromise between the parties.

(2.) Today both the parties are present before this Court, through video conferencing, who are duly identified by their respective Counsels.

(3.) Along with C528 application, a Compounding Application (IA No.1 of 2024) has been filed by the parties, duly supported by their respective affidavits.