HONEY BHOLA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicant seek to quash the summoning order dated 04.11.2019 as well as Criminal Case No.4949 of 2019, State vs. Honey Bhola, u/s 498-A, 323, 504, 506 IPC and u/s -¾ of Dowry Prohibition Act, pending in the court of Chief Judicial Magistrate Haridwar.

(2.) The parties have filed a Compounding Application No. 3923 of 2019 to show that the parties have buried their differences and have settled their disputes amicably.

(3.) Learned counsel for the State opposed the compounding application.