ROHIT KAMAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicants seek to quash the charge sheet pertaining to the FIR No. 0065 of 2018 and the cognizance/summoning order dated 16.08.2018, passed by the learned Additional Chief Judicial Magistrate, Haldwani, District Nainital in criminal case no. 4485 of 2018, under Section 498A of IPC and 3/4 Dowry Prohibition Act.

(2.) The parties have filed a Compounding Application no. 1488 of 2019 to show that the parties have buried their differences and have settled their disputes amicably.

(3.) It is further contended that the offences punishable under Sections 498A of IPC and 3/4 Dowry Prohibition Act are not compoundable offences.