KHEEM SINGH RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioner has sought quashing of F.I.R. dated 29.10.2018, being Case Crime No. 01 of 2018, under Sections 498-A, 323, 506 I.P.C. and Section 3/4 of Dowry Prohibition Act, registered at Revenue Police, Area Sadar, Tehsil Ranikhet.

(3.) A compounding application, jointly signed by counsel for the complainant (respondent No. 2) and counsel for the petitioner has been filed duly supported by affidavits of petitioner and respondent No. 2 (complainant).