REENA JOON 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. No. 113 of 2019, under Sections 498A, 323 & 504 of I.P.C. and Section 3/4 of Dowry Prohibition Act, registered at Police Station Rajpur, District Dehradun.

(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 - Smt. Reena Joon and respondent No. 3 (complainant) - Ms. Unnati Gadhi.