MANJU GOYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioner has sought quashing of F.I.R. No. 324 of 2019, under Sections 498A, 504 and 506 of I.P.C. and Section 3/4 of Dowry Prohibition Act, registered at Police Station Kashipur, District Udham Singh Nagar.

(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. Manju Goyal and respondent No. 3 (complainant) - Shipra Goyal.