HARSHVARDHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is a petition under Section 482 Cr.P.C. for quashing FIR No. 104 dated 21.8.2010 registered at Police Station, Dehra Whether reporters of Local Papers may be allowed to see the Judgment ? Yes under Sections 498A, 34 and all related proceedings arising out of FIR No,.104 dated 21.8.2010 pending in the Court of learned Judicial Magistrate 1 st Class, Court No. (1), Dehra.

(2.) THE petitioner No.1 is the husband, petitioners No.2 and

(3.) IT has been stated that during the pendency of the criminal case a compromise was arrived between petitioner and respondent No.3 on 23.9.2011, a copy of compromise dated 23.9.2011 has been placed on record. The petitioner No.1 and respondent No.3, as per their compromise have decided to put an end to the litigation pending in the Court including the criminal case arising out of FIR. The petitioner No.1 and respondent No.3 had also filed petition under Section 13(B) of the Hindu Marriage Act 1955 ( for short Act) seeking divorce by way of mutual consent. The learned Addl. District Judge-II, Kangra at Dhar mshala allowed the petition under Section 13(B) of the Act. and granted divorce vide decree dated 26.3.2012.