MUFTI TAYYAB Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present C528 application has been filed by the applicant along with the joint compounding application (IA/1/2025) for quashing the charge-sheet dtd. 7/1/2023; cognizance and summoning order dtd. 28/6/2024 as well as the entire proceedings of Criminal Case No.268 of 2024, State vs. Mufti Tayyab, under Ss. 498-A, 323, 506 IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961 and Sec. 3/4 of the Muslim Women (Protection of Rights on Marriage) Act, 2019 pending before the learned First Additional Civil Judge (J.D.)/Judicial Magistrate, Roorkee, District Haridwar 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.