SUNIL KUMAR 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 petitioner for quashing of F.I.R No. 124 of 2020, dtd. 18/8/2020, under Ss. 354, 354-A(1), 354-D, 504, 506 and 509 of the Indian Penal Code (hereinafter to be called as "IPC"), registered at Police Station Jawali, 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 on 18/8/2020, respondent No. 2/complainant made a written complaint against the petitioner, wherein it has been alleged that on 13/4/2020, when she was on night duty in Jawali Hospital, the petitioner harassed her and tried to molest her and he also threatened her with dire consequences. Thereafter, again on 11/7/2020, the petitioner dragged the complainant inside his room and misbehaved with her. Consequently, F.I.R No. 124 of 2020, dtd. 18/8/2020, under Ss. 354, 354-A(1), 354-D, 504, 506 and 509 of IPC, came to be registered against the petitioner. However, now the parties have compromised the matter, vide Compromise Deed (Annexure A-1) and in order to maintain their relation cordial they do not want to continue with the present case. Hence, the present petition.

(3.) Learned Counsel for the petitioner has argued that as the parties have compromised the matter vide Compromise Deed (Annexure A-1), 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.