RAJ RANI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition, under Sec. 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.117 of 2017, dtd. 24/6/2017, under Ss. 498-A, 120-B, 406, 506 (B), 34 of the Indian Penal Code (hereinafter to be called as "IPC"), registered at Police Station, Amb, District Una, 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 5/2/2016, respondent No.2 solemnized marriage with the accused, namely, Neeraj Sharma, according to Hindu Rites and ceremonies. After sometime, petitioners started maltreating respondent No.2 regarding insufficient dowry and started treating her with cruelty. Consequent upon the statement of respondent No.2, Police registered an FIR against the petitioners. Now, the parties have entered into a compromise, vide Compromise Deed, (Annexure P-1) dtd. 22/3/2021, 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 petitioner and the FIR/Challan, may be quashed and set aside.