AMIT CHABRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Offences complained of against the petitioners are under Sections 313, 498A, 504 IPC and Section of the Dowry Prohibition Act, relating to police station, Gadarpur, District Udham Singh Nagar.

(2.) Compounding applications are filed by the parties in both the criminal writ petitions. Said applications are supported by the affidavits of the parties to indicate that they have buried their differences and have settled their dispute amicably.

(3.) Complainant-respondent no. 3 Madhu is present in person before the Court, duly identified by her counsel Mr. Prakash Petshali. She stated that she is no more interested in prosecuting the petitioners, in as much as the dispute between the parties has been resolved amicably. Complainant also stated that she may be permitted to compound the offences alleged against the petitioners. Accused-petitioners are also present in person before the Court, duly identified by their counsel Mr. Harshpal Sekhon, who also affirm what is stated by the complainant in the open Court.