DHEERAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is maintained by the petitioner under Sec. 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code") for quashing of F.I.R No.147 of 2020, dtd. 25/12/2020, under Ss. 376, 342 and 506 of the Indian Penal Code, registered at Police Station Fatehpur, District Kangra, 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, as per the prosecution story, are that respondent No.2 made a complaint before the police alleging therein that on 24/12/2020 at Fatehpur Bazar, the petitioner called her on mobile phone, when she picked up the call, she accompanied the petitioner in his car, thereafter, when she asked the petitioner to leave her back, he slapped her and threatened that her video of drinking would be uploaded on facebook, on this, respondent No.2 succumbed to pressure and the petitioner committed wrongful acts upon her. Pursuant thereto, statement of respondent No.2 came to the Police Station for lodging FIR against the petitioner. Now, the parties have entered into a compromise vide Annexure P-4, dtd. 27/8/2021, stating therein that she does not want to pursue the case against the petitioner, as they have married with whom they are living happily. Hence, the present petition.

(3.) Learned Senior Counsel for the petitioner has argued that as the parties have compromised the matter, no purpose will be served by keeping the proceedings against the petitioner and the FIR/Challan, may be quashed and set aside.