VISHAL KULSHRESTHA Vs. STATE

JUDGEMENT

(1.) On mention the record of WPCRL No. 833 of 2023 was summoned today, since another WPCRL No. 1665 of 2023 is listed before this Court wherein the same FIR which was the subject matter of WPCRL No. 833 of 2023 is under challenge therefore, both the petitions are clubbed together, and are being decided by a common order.

(2.) Brief facts, of the case are that son of the complainant Mr. Ishank married with Ms. Payal Kulshrestha on 21/11/2021, as per Hindu Rites and customs but after some time some differences were arose between them, consequently, a FIR was lodged by the father-in-law of Ms. Payal Kulshrestha at P.S. Kotwali Jwalapur District Haridwar bearing FIR No. 0428 of 2023 on 8/6/2023, wherein the wife of Ishank Ms. Payal Kulshrestha, Smt. Neelam Kulshrestha (mother of Ms. Payal), Sri Sudhir Kumar Kulshrestha (father of Ms. Payal) and Sri Vishal Kulshrestha (brother of Ms. Payal) were implicated with some unknown persons for the offences punishable under Sec. 452, 503, 506 IPC. After registration of the FIR, the investigation was going on, however, the said FIR was challenged in Criminal Writ Petition No. 833 of 2023 by Ms. Payal Kulshrestha with her father and mother wherein the Coordinate Bench of this Court stayed the investigation by order dtd. 16/6/2023. The order passed by the coordinate Bench passed in WPCRL No. 833 of 2023 is being extracted herein below'-

(3.) WPCRL No. 1665 of 2023 has been preferred by Vishal Kulshrestha brother of Ms. Payal Kulshrestha wherein the FIR was challenged on the ground that now the parties have settled their dispute amicably outside the Court and they are ready to get the offences compounded and the complainant is also agreed to withdraw the complaint instituted against the petitioner.