MANDEEP SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition coming on for admission this day, the Court passed the following: FIR No. Dated Police Station Ss. 93 of 2019 14/6/2019. Jawali, District Kangra, H.P. 406, 498-A, 323, 504, 506 and 120B of the IPC

(2.) Ld. Counsel for the parties submitted that the parties have resolved the criminal dispute between them and seek quashing of the FIR mentioned above and closure of all consequential proceedings.

(3.) The victim had filed a complaint under Sec. 156 Cr.PC, alleging cruelty, physical abuse, insult, and intimidation at the hands of her in-laws. She also stated that she was warned that if she wanted to stay with them she had to behave like a domestic maid. She further alleged that accused would level false allegations against her and would make her life hell. ANALYSIS: