POOJA AGARWAL Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THIS petition under Section 482 Cr.P.C filed by Pooja Agarwal for quashing the impugned order dated 02.04.2004 passed by Judicial Magistrate (C.B.I.) Dehradun in Criminal Case No. 2280 of 2004 State v. Pooja Agarwal & other, under Sections 498 -A and 506 of I.P.C. as well as chargesheet dated 24.03.2004 submitted by Police Station Raipur, District Dehradun.

(2.) OPPOSITE party no.2 Smt. Heta has appeared before this Court and she is being represented by Sri Lokendra Dobhal Advocate.

(3.) BOTH the parties have submitted that the petitioner as well as opposite party no. 2 have entered into compromise and their compromise has been verified in a conciliation proceeding before the Additional Registrar of this Court.