MUKUL KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present writ petition, petitioners have put to challenge the First Information Report No.80 of 2025 dtd. 2/3/2025, under Ss. 323, 498-A and 504 IPC and Sec. 3/4 of the Dowry Prohibition Act, registered with Police Station Jaspur, District Udham Singh Nagar on the basis of compromise entered into between the parties.

(2.) Along with present criminal writ petition, a joint compounding application has also been filed by the parties, which is duly supported by separate affidavits of the parties.

(3.) In the compounding application, it has been stated that the dispute between the parties is purely a matrimonial dispute and petitioner no.1 (husband) and respondent no.3(wife) have sort out their dispute amicably outside the Court and are living happily as husband and wife and respondent no.3 does not want to prosecute the petitioners.