APRIYA CHIKRO Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This application, under section 482 of the Cr.P.C., is preferred by Mrs. Apriya Chikro (informant, W/o Shri Anemso Pul, Village-Chereng, PO/PS-Wakro, District-Lohit, Arunachal Pradesh, petitioner No. 1 and by petitioner No.2 -Shri Anemso Pul, S/o Lt. Sigu Pul, Village-Chereng, District-Lohit, Arunachal Pradesh, jointly, for setting aside and quashing the FIR of Tezu Women P.S. Case No. 06/2021, registered under Sections 498A/506 of the Indian Penal Code dated 02.06.2021, on the basis of a Deed of Settlement, dated 08.09.2021, executed by both the parties, before the Executive Magistrate at Tezu on 09.07.2021.

(2.) Heard Mr. C. W. Mantaw, learned counsel for the petitioners and also heard Mr. T. Ete, learned Addl. P.P. for the State of Arunachal Pradesh.

(3.) The factual background, under which Tezu Women P.S. Case No. 06/2021, under Section 498A/506 of the Indina Penal Code, came to be registered, is adumbrated hereinbelow:-