SUNNY PAL Vs. STATE OF H. P.

JUDGEMENT

(1.) The present 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. 23/2019, dated 14.06.2019, under Sections 498-A, read with Section 34 of the Indian Penal Code (hereinafter to be called as "IPC"), registered at Women Police Station Solan, District Solan, H.P., alongwith all consequent proceedings arising out of the said F.I.R., pending before the learned trial Court.

(2.) Today, when the matter was taken up for hearing, learned counsel for the respective parties stated at Bar that they have finally settled their dispute amicably and they do not want to continue with the litigation and to this effect they have entered into an agreement, which is taken on record and exhibited as Ex. X-1.

(3.) Briefly stating the facts, giving rise to the present petition are that marriage between petitioner-husband and respondent-wife was solemnized on 08.04.2017. However, after the marriage they could not adjust with each other and ultimately on 15.05.2019 respondent-wife lodged a complaint against the petitioner-husband and his family for harassing her and demanding dowry from her. Consequently, F.I.R No. 23/2019, dated 14.06.2019, under Sections 498-A, read with Section 34 of IPC, came to be registered against the petitioners However, now the parties have settled their dispute amicably, vide Compromise Deed, Ex.X-1 , dated 10.7.2021, whereby respondent-wife by way of one time settlement, settled the dispute with petitioner-husband and decree of mutual divorce stood granted by the learned Court below, so that both the parties can live peacefully. Hence, the present petition.