KARAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicants seeks to quash the charge sheet dated 13.07.2018 as well as summoning order dated 20.09.2018, in Criminal Case No.4691 of 2018, State vs. Karan and others , u/s 498-A, 323 IPC and u/s 3/4 of Dowry Prohibition Act , pending in the court of First Additional Chief Judicial Magistrate Dehradun.

(2.) The parties have filed a Compounding Application No. 3305 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.