JASPREET CHAWLA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C. the applicants seek to quash the impugned charge sheet dated 14.06.2016 and entire proceedings of Criminal Case No.4323 of 2016 (State Vs. Gursev Singh Chawla & Others), under Sections 504 , 506 , 498A IPC and 3/4 Dowry Prohibition Act , pending before the Court of Vth Additional Chief Judicial Magistrate, Dehradun in terms of compromise arrived between the parties.

(2.) The parties have filed a Compounding Application nos. 3205 of 2019 & 3204 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 Sections 498A IPC and 3/4 Dowry Prohibition Act are not compoundable offences.