MOHD ARIF Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition filed under Sec. 482 Cr.P.C, prayer has been made on behalf of the petitioners for quashing of FIR No.0058, dtd. 19/5/2021, under Sec. 306 read with Sec. 34 IPC, registered at Police Station Majra, Tehsil Poanta Sahib, District Sirmour at Nahan, H.P. as well as consequent proceedings, if any, pending adjudication before the learned Trial Court, on the basis of compromise (Annexure P-2).

(2.) Precisely, the facts of the case as emerge from the record are that marriage inter se petitioner Mohd. Arif and deceased Ms. Reshma was solemnized on 21/10/2018, as per Muslim Rights and Rituals and out of their wedlock, one son was born. On 18/5/2021, allegedly, some altercation took place inter se deceased Reshma and her sister-in-law, petitioner No.3, Rihana, whereafter, deceased Reshma locked herself inside the room and consumed poison.

(3.) Vide order dtd. 27/9/2021, this Court while issuing notice to respondents, deemed it necessary to cause presence of complainant/respondent No.2, so that factum with regard to genuineness and correctness of compromise place on record could be ascertained. Pursuant to order dtd. 27/9/2021, complainant/respondent No.2, has come present in person and is being represented by Mr. Ashish Verma, Advocate.