KRISHAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under S.482 CrPC, prayer has been made on behalf of the petitioners for quashing of FIR No. 58, dtd. 6/11/2018 under Ss. 364, 382, 451 and 34 IPC read with S.3(i)r of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at Police Station, Sunni, District Shimla, Himachal Pradesh, and consequent proceedings pending before learned Special Judge, Shimla, on the basis of compromise arrived inter se parties.

(2.) Briefly stated the facts of the case, as emerge from the record are that FIR sought to be quashed in the instant Whether reporters of the Local papers are allowed to see the judgment? proceedings came to be lodged at the behest of respondent No.2, who alleged that his son solemnised marriage in temple with Kiran Kumari on 22/9/2018, but since marriage inter se his son and Kiran Kumari was an inter-caste marriage, father of the girl, namely Krishan Lal (petitioner No.1) not only extended threats to kill her but on 6/11/2018, forcibly took the girl with him, as such appropriate action, in accordance with may be taken against petitioner No.1 as well as other family members. In the aforesaid background, FIR sought to be quashed in the instant proceedings came to be lodged against the petitioners.

(3.) After completion of investigation, Police presented Challan in the competent Court of law, but before same could be taken to its logical end, petitioners as well as respondent No.2/complainant have entered into compromise, whereby they have resolved to settle their dispute amicably inter se them. On 26/8/2020, this Court, while issuing notice to the respondents, deemed it necessary to cause presence of the parties, especially respondent No.2, so that factum with regard to compromise, if any, arrived inter se parties could be ascertained.