SANTOSH SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition, under Section 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code"), has been maintained by the petitioners for quashing of F.I.R No. 178/2013, dated 07.09.2013, under Sections 498-A, 406 and 506 of the Indian Penal Code (hereinafter to be called as "IPC"), registered with Police Station Shimla West, alongwith all consequent proceedings arising out of the said F.I.R.

(2.) Briefly stated the facts, giving rise to the present petition are that marriage between respondent No. 2/complainant and Vineet Sharma, son of petitioner No. 1 was solemnized on 07.02.2012. However, on 27.06.2013, Vineet Sharma has expired on account of illness. After the death of husband of respondent No. 2/complainant some differences arose in the family and petitioners started harassing respondent No. 2/complainant. Consequently, F.I.R No. 178/2013, dated 07.09.2013, under Sections 498-A, 406 and 506 of IPC, came to be registered against the petitioners. However, now the parties have settled their dispute amicably, vide Compromise Deed, Annexure P-2 and in order to maintain their relations cordial, they do not want to continue with the case(s), rather, they want to end all their litigations. Hence, the present petition.

(3.) Learned Counsel for the petitioners has argued that as the parties have compromised the matter vide compromise deed, Annexure P-2 , no purpose would be served by keeping the proceedings alive, therefore, the FIR, alongwith consequent proceedings arising out of the same, pending before the learned trial Court, may be quashed and set aside.