KOUSHALYA RAJAGOPAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present C482 application has been filed by the applicants for quashing the charge sheet dtd. 2/10/2022 and impugned cognizance/summoning order dtd. 5/12/2022 and entire proceedings of Criminal Case No.2534 of 2022, State Vs. Koushalya Rajagopal and others, under Sec. 498-A IPC registered at Police Station Kotwali Kotdwar, District Pauri-Garhwal, pending before learned Additional Chief Judicial Magistrate, Kotdwar, District Pauri-Garhwal, against the applicants.

(2.) A joint compounding application has been moved on behalf of the parties, supported by their respective affidavits, seeking to compound offences under the aforesaid Sec. .

(3.) It is contended in the compounding application that both ' applicants as well as respondent no.2, sat together in order to resolve their dispute and got it resolved. Applicants and respondent no.2 submitted that they don"t have any grievance against each other and want to put acrimony between them to past.