SAGARI DEVI 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. 115 of 2020, dated 05.08.2020, under Sections 498-A, 323, 504 read with section 34 of the Indian Penal Code (hereinafter to be called as "IPC"), registered at Police Station Hatali, Baldwara, Sarkaghat, District Mandi, 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 on 30.1.2020, respondent No.4 solemnized marriage with petitioner No.2 at Village Matoli, Post Office Smaila, Tehsil Baldwara, District Mandi, according to Hindu Rites and ceremonies. After sometime, petitioners started maltreating respondent No.4 regarding insufficient dowry and started treating her with cruelty. Consequent upon the statement of respondent No.4, Police registered an FIR against the petitioners. Now, the parties have entered into a compromise, vide Compromise Deed, dated 17.6.2021, Annexure P-2, and they do not want to pursue the case against each other, hence the present petition.

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