SURINDER SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The present petition is maintained by the petitioner under Section 482 of the Code of Criminal Procedure (hereinafter to be called as 'the Code') for quashing of F.I.R No. 285 of 2015, dated 11.9.2015, under Sections 312, 498-A, 506 read with section 34 of the Indian Penal Code and Section 3 (1) of the Scheduled Castes and Scheduled Tribes Act, registered at Police Station, Nurpur, District Kangra, H.P.

(2.) Briefly stating the facts, giving rise to the present petition, as per the prosecution story, are that petitioner No.1 is serving in Indian Army. In the year, 2015, petitioner No.1 solemnized marriage with respondent No.2. Soon after the marriage all the petitioners started harassing respondent No.2 by treating her with cruelty and also abused by calling her from racial remarks. Accordingly, respondent No.2, moved an application, under Section 156 (3) of the Code of Criminal Procedure before the learned Court below and in pursuance of the order passed by the learned Court below, case FIR No.285 of 2015, dated 11.9.2015, under Sections 312, 498-A, 506 read with section 34 of the Indian Penal Code and Section 3 (1) of the Scheduled Castes and Scheduled Tribes Act, Police Station, Nurpur, District Kangra, was registered against the petitioners. Now, the parties have entered into a compromise, vide Compromise Deed, dated 30.10.2019, Annexure C-5, and respondent No.2 does not want to pursue the case against the petitioners. Hence, the present petition.

(3.) Learned counsel for the petitioners has argued that as the parties have compromised the matter, no purpose will be served by keeping the proceedings against the petitioners and the FIR/Challan, may be quashed and set aside.