AAKASH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present C528 application has been filed by the applicants along with the joint compounding application (IA/1/2025) for quashing the charge-sheet dtd. 31/10/2020; cognizance/summoning order dtd. 20/1/2021 as well as the entire proceedings of Criminal Case No.888 of 2021, State vs. Aakash @ Mohit & others, under Ss. 498-A, 323, 504 & 506 IPC and Sec. 3/4 of the Dowry Prohibition Act, pending in the court of learned Additional Chief Judicial Magistrate, Haldwani, District Nainital on the basis of compromise entered into between the parties.

(2.) The ground for seeking compounding of offences is that parties have reached to the terms of compromise wherefor a settlement has also reached between them. It is thus, prayed that the present proceedings between the parties may be quashed in terms of the compromise arrived at between the parties.

(3.) Learned State Counsel raised a preliminary objection to the effect that the offences sought to be compounded are non-compoundable.