KUNAL SOOD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicants seek to quash the charge sheet No. 301 of 2017 as well as Criminal Case No.227 of 2017, u/s 323, 354(1), 504, 498-A IPC and u/s of Dowry Prohibition Act, pending in the court of ACJM, Haldwani, District Nainital.

(2.) The parties have filed a Compounding Application No. 3424 of 2019 to show that the parties have buried their differences and have settled their disputes amicably.

(3.) Learned counsel for the State opposed the compounding application.