SH. JAWAHAR LAL NANDA S/O SH. SARDARI LAL, SH. DEEPAK NANDA, S/O SH. JAWAHAR LAL NANDA, Vs. STATE OF H.P. AND SMT. NIDDHI NANDA D/O KAMAL ANAND R/O ANAND BHAWAN, NEAR DC OFFICE, SOLAN

JUDGEMENT

(1.) THIS petition under section 482 Cr.P.C. has been filed for quashing FIR No. 297 dated 18.12.2010 registered at Police Station Sadar, Solan and also for quashing proceedings in case No. 186/2/11 State Vs. Jawahar Lal Nanda, pending in the court of Judicial Magistrate Ist Class (Court No. 1), Kasauli.

(2.) The facts in brief are that respondent No. 2 Niddhi Nanda was married to Vishal Nanda son of petitioner No. 1. The petitioner No. 2 is brother, petitioner No. 3 is mother and petitioner No. 4 is sister -in -law, respectively of Vishal Nanda. The marriage of Vishal Nanda and respondent No. 2 was solemnized on 29.11.2002. After a few years of marriage, the relations between respondent No. 2 and Vishal Nanda became strained. The petitioners made sincere efforts to restore matrimonial harmony between Vishal Nanda and respondent No. 2 but to no avail. The matrimonial discord between Vishal Nanda and respondent No. 2 affected the day to day life of the petitioners. In these circumstances, petitioner No. 1 told Vishal Nanda to make separate arrangement for himself and his wife. Vishal Nanda started residing separately with respondent No. 2 at House No. 855, Sector No. 12, Panchkula.

(3.) A compromise was arrived at between the parties voluntarily at Solan on 9.1.2011 to bring to an end all disputes. As per compromise jewellery of respondent No. 2 lying in the locker of petitioner No. 1 was to be returned to her; a sum of Rs.40,00,000/ - was to be paid to respondent No. 2 and her minor son; custody of the minor son was to remain with respondent No. 2. It was agreed that divorce between Vishal Nanda and respondent No. 2 was to be obtained in accordance with law.