RAM KUMAR PATHAK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C. the applicant seeks to quash the charge sheet dated 29.04.2010 as well as the entire proceedings of Criminal Case No.2976 of 2010, "State Vs. Ram Kumar Pathak, for the offences punishable under Sections 323, 504, 506, 494, 495 & 498 A of I.P.C. and under Sections 3/4 of Dowry Prohibition Act pending before the learned Second Additional Civil Judge (JD.)/Judicial Magistrate, District Udham Singh Nagar in terms of compromise arrived between the parties.

(2.) The parties have filed a Compounding Application no. 10747 of 2018 to show that the parties have buried their differences and have settled their disputes amicably.

(3.) It is contended by learned counsel for the State that the offences punishable under Sections 494, 495 and 498A IPC and 3/4 Dowry Prohibition Act are not compoundable offences.