VIKESH KUMAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioners have sought quashing of F.I.R. dated 28.04.2019, being F.I.R. No. 79 of 2019, under Sections 504, 506, 498-A I.P.C. and Section 3/4 of Dowry Prohibition Act, registered at Police Station Gadarpur, District Udham Singh Nagar.

(3.) A compounding application, jointly signed by counsel for the complainant (respondent No. 3) and counsel for the petitioners has been filed duly supported by affidavits of petitioner no. 1 and respondent No. 3 (complainant).