RINKU CHAWLA 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 21.11.2013, filed in FIR No. 301 of 2013 along with summoning order dated 10.03.2014 and other consequential orders passed by the Learned Chief Judicial Magistrate, Rudrapur, Udham Singh Nagar in Criminal Case No. 1123 of 2014 "State of Uttarakhand vs. Rinku Chawla " for the offences punishable under Sections 498A, 323, 504 and 506 of I.P.C. and under Sections 3/4 Dowry Prohibition Act registered at P.S. Kiccha, District Udham Singh Nagar in terms of compromise arrived between the parties.

(2.) The parties have filed a Compounding Application no. 3983 of 2019 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 Section 498-A IPC and under Section 3/4 of Dowry Prohibition Act are non-compoundable offences.