MANISH ROHTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition, filed under Sec. 482 of the Code of Criminal Procedure, the petitioner has prayed for quashing of FIR No.238 of 2019, dtd. 17/12/2019, registered under Ss. 376 and 506 of the Indian Penal Code, at Police Station Dhalli, District Shimla, Himachal Pradesh.

(2.) I have heard learned counsel for the petitioner as well as learned counsel for respondent No.2 and learned Additional Advocate General.

(3.) Respondent No.2 (Mrs. Rachna Chandel), who is present in Court, has been duly identified by her counsel Mr.Saurav Rattan, Advocate. Her statement has also been independently recorded in the Court, wherein she has stated that she has entered into a compromise with the petitioner/accused and she is not interested in pursuing the matter which led to registration of FIR No.238 of 2019, dtd. 17/12/2019, registered under Ss. 376 and 506 of the Indian Penal Code, at Police Station Dhalli, District Shimla, Himachal Pradesh. A copy of the Compromise Deed so arrived at between the parties is appended with the petition as Annexure P-2 and execution of the same as also the contents thereof have also been acknowledged by respondent No.2.