ASHA DEVI, Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., the applicants seek to quash the charge-sheet dated 31.03.2018 as well as the summoning order dated 14.08.2018 passed by the learned Judicial Magistrate, Jaspur, District Udham Singh Nagar in Criminal Case No. 754 of 2018 (Case Crime No.155 of 2017) "State Vs. Gagan Chawla & others", for the offences punishable under Sections 323, 504, 506 and 498-A of IPC as well as under Section 3/4 of the Dowry Prohibition Act, at Police Station Kunda, District Udham Singh Nagar.

(2.) Applicant no. 2 has already died and now applicant no. 1 and respondent no. 2 have filed the above-numbered compounding application to show that they have buried their differences and have settled their disputes amicably.

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