PARKASH CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition, under Sec. 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. 105, dtd. 1/6/2013, under Ss. 498­A, 406, 120­B and 506 of the Indian Penal Code (hereinafter to be called as "IPC"), registered at Police Station Dehra, District Kangra, H.P. 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 Mukesh Sharma (son of petitioners No. 1 and 2 and brother of petitioner No. 3) and respondent No. 2/wife was solemnized on 2/12/2010 according to the Hindu rites and ceremonies and out of their wedlock one son namely, Master Kartik, was begotten. However, immediately after the marriage, differences arose between them and the wife has lodged a complaint against her husband and his family members, wherein allegations of harassment for bringing less dowry and maltreatment have been leveled. Consequently, F.I.R No. 105, dtd. 1/6/2013, under Ss. 498­A, 406, 120­B and 506 of IPC, came to be registered against the petitioners.

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