AJAY SINGH CHAUHAN 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 02.08.2017, cognizance as well as summoning order dated 14.09.2017 and entire proceedings of Criminal Case No.3923 of 2017, "State Vs. Ajay Singh Chauhan, under Sections 498A, 323 IPC and 3/4 Dowry Prohibition Act pending before the learned Additional Chief Judicial Magistrate, Kashipur, District Udham Singh Nagar in terms of compromise arrived between the parties.

(2.) The parties have filed a Compounding Application no. 2992 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.