RAHUL KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present C528 application has been filed by the applicants along with the compounding application (IA/1/2024) for quashing the entire proceedings of Crl. Case No.543 of 2021 (FIR No.51 of 2021), State v. Rahul Kumar and two others, under Ss. 498-A, 323, 504 and 506 IPC and under Sec. 3/4 of the Dowry Prohibition Act pending before the Court of learned Judicial Magistrate, Jaspur, District Udham Singh Nagar.

(2.) A Co-ordinate Bench of this Court vide order dtd. 20/11/2024 directed the parties to the proceedings to appear before the District Legal Services Authority, District Udham Singh Nagar on 27/11/2024 at 11:30 A.M., who, in turn, was directed to record the statements of parties and verify the contents of the affidavits filed along with the compounding application.

(3.) The compliance report of Secretary, District Legal Services Authority, District Udham Singh Nagar dtd. 27/11/2024 is available on record.