ROHIT KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The instant 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. 360, dated 26.09.2020, under Sections 324, 323, 504 and 34 of the Indian Penal Code (hereinafter to be called as "IPC"), registered at Police Station Sadar-Una, District Una, H.P., alongwith all consequent proceedings arising out of the said F.I.R., pending before the learned trial Court.

(2.) Briefly stating the facts, giving rise to the present petition are that on 26.09.2020, the complainant (respondent No. 2 herein) made a complaint to the police, wherein it has been alleged that the accused persons are his brothers and he is living separately from them, but on one pretext or the other his brothers keep harassing his family and today they made allegations against his wife that she took their 700/- Rupees.

(3.) Ms. Leena Guleria, learned counsel for the petitioners has argued that as the parties have compromised the matter vide Compromise Deed (Annexure P-2), no purpose will be served by keeping the proceedings alive, hence, the FIR, alongwith consequent proceedings arising out of the same, pending before the learned trial Court, may be quashed and set aside.