YOGESH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C. the applicant seeks to quash charge sheet dated 13.04.2017, summoning order dated 19.07.2017 and entire proceedings of case no. 1732 of 2017, State v. Yogesh Kumar, under Sections 323, 504, 506, 498A IPC and 3/4 Dowry Prohibition Act, P.S. Kankhal, District-Haridwar pending before the court of learned 1st Additional Civil Judge (S.D.)/Judicial Magistrate, Haridwar in terms of compromise arrived between the parties.

(2.) After perusal of the record, it would reveal that respondent no. 2 got lodged an FIR against the applicant for the offences punishable under Sections 323, 504, 506, 498A IPC and 3/4 Dowry Prohibition Act. The learned trial Court took cognizance and summoned the applicant to face the trial.

(3.) The parties have filed a Compounding Application no. 2851 of 2019 to show that the parties have buried their differences and have settled their disputes amicably.