KHUSHNASEEB Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present writ petition has been filed for quashing the FIR dtd. 9/12/2018 registered as case crimeFIR No. 726 of 2018 in respect of offences punishable under Sec. 498A, 323, 504, 506, 354 IPC and one punishable under Sec. 34 of Dowry Prohibition Act at P.S. Manglore, District Haridwar on the basis of the compromise arrived between the parties.

(2.) A Joint Compounding application, being CRMA no. 2098 of 2019, accompanying with the affidavit, has been filed by the parties to indicate that they have buried their differences and have settled their dispute amicably.

(3.) Petitioner no. 1 Khusnaseeb (husband. is present in person before the Court, duly identified by his counsel Mr. Sanjeev Singh, Advocate. Complainant-respondent no. 2 Abdul Hak (complainant. and respondent no. 3 Smt. Nashreen Jaha (wife of petitioner no. 1. are also present in person before the Court, duly identified by her counsel Mr. S.P. Singh, Advocate.