AHSAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, who stands arraigned as accused in the FIR mentioned above, has come up before this Court under Sec. 482 Code of Criminal Procedure, 1973, to quash the proceedings given the compromise between the estranged wife and her in-laws.

(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. ANALYSIS:

(3.) The following aspects would be relevant to conclude this petition: -