RAJESH SURESH PRASAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Sec. 482 of Cr.P.C. the applicants seek to quash the entire proceedings of criminal case no.4515 of 2018, "State Vs. Rajesh Suresh Prasad and Others" relating to offences punishable under Ss. 323, 498A, 504, 506 IPC and 3/4 of Dowry Prohibition Act, registered at P.S. Raipur, District Dehradun pending in the court of learned 1st Addl. Chief Judicial Magistrate, District Dehradun along with impugned charge sheet dtd. 12/7/2018 as well as summoning order dtd. 13/9/2018 in terms of compromise arrived between the parties.

(2.) After perusal of the FIR, it would reveal that respondent no.2 lodged a complaint at Raipur Police Station, District Dehradun against the applicants and the same was registered as FIR No.275 of 2017, under Ss. 323, 313, 498A, 504, 506 IPC and under Sec. 3/4 Dowry Prohibition Act. After the investigation, the police filed charge sheet under Ss. 323, 498A, 504, 506 IPC and 3/4 of Dowry Prohibition Act on 12/7/2018.

(3.) The parties have filed a Compounding Application no. 2374 of 2019 to show that the parties have buried their differences and have settled their disputes amicably.