SACHIN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, arraigned as accused in the FIR mentioned above, has come up before this Court under Sec. 482, Code of Criminal Procedure, 1973, for quashing the proceedings because they have compromised the matter.

(2.) Based on the complaint given by 2nd respondent 'V' (name withheld as per provisions of Sec. 228-A of Cr.PC), Police registered the FIR captioned above. In the complaint, she alleged that somebody had made her false Facebook ID and it be closed. She further alleged that her photograph had been misused by that person. She disclosed the name of such person as Sachin Gupta. She also alleged that he is calling her and her husband and sending obscene messages. She stated that she was even receiving threatening calls and that she was fed up with the harassment which she was facing.

(3.) Ld. Counsel for the parties submitted that the matter arose due to some misunderstanding and now the parties have resolved the criminal dispute between them and seek quashing of the FIR mention above and closure of all consequential proceedings.