MONIKA KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under S.482 CrPC, prayer has been made on behalf of the petitioner/complainant (hereinafter, ‘complainant') for quashing of FIR No. 144, date 10.7.2019, under Ss. 504 and 506 IPC and S. 66(C) of the I.T. Act, registered at Police Station Sadar, Shimla, District Shimla, Himachal Pradesh against respondent No.2/accused, alongwith consequent proceedings, if any, on the basis of compromise arrived inter se parties Annexure P-2).

(2.) Precisely, the facts of the case are that the complainant-Monika Kumar lodged the FIR sought to be quashed in the instant proceedings alleging therein that the accused Bhisham Singh, with whom she had intimate relations, threatened her to upload her personal pictures on the Facebook. Complainant also alleged that the accused besides extending her threats also hurled abuses, as such, appropriate action in accordance with may be taken against the accused. Police, on the basis of aforesaid complaint made by the complainant, though registered the FIR, but before the investigation could be completed, both, complainant and accused entered into compromise, as such, they have approached this Court in the instant proceedings, for quashing of the FIR in question as well as consequent proceedings, if any, in the competent Court of law.

(3.) This Court, while issuing notice in the instant petition, deemed it necessary to cause presence of both, complainant and the accused, so that correctness and genuineness of the compromise placed on record could be ascertained. Accordingly, in terms of order dated 23.2.2021, both the parties have come present. Accused, Bhisham is represented by Mr. Amandeep Singh, Advocate, who has filed Power of Attorney on his behalf.