VIPUL GOYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present C482 application, the applicants have put to challenge the impugned cognizance/summoning order dtd. 14/3/2024 as well as the entire proceedings of Criminal Case No.2063 of 2023 Smt. Tanu Rajput Vs. Vipul Goyal and Others, for the offences punishable under Ss. 498A, 323, 406 IPC and under Sec. 4 of the Dowry Prohibition Act, 1960, pending before the learned Judicial Magistrate Second, Haridwar.

(2.) Along with the present C482 application, a joint compounding application (IA/4/2025) is filed duly supported by separate affidavits by applicants and respondent No.2-complainant.

(3.) In the compounding application, it has been stated by the parties that they have amicably settled their differences and have been residing together since 15/5/2025 at Saharanpur, which is the work place of the respondent No.2 and the respondent No.2 does not want to pursue with the case anymore.