RAMAN BANSAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition has been filed under Section 482 Cr.P.C. for quashing FIR No.204 dated 28.5.2006, registered at Police Station, Sunder Nagar, under Sections 498-A, 406, 323, read with Section 34 IPC and Criminal Case No.114/II/08 titled State vs. Raman Bansal pending in the Court of learned Judicial Magistrate Ist Class, Court No.II, Sundernagar.

(2.) The facts in brief are that marriage of petitioner No.1 and respondent No.2 took place on 23.11.2005 at Zirakpur. The petitioners No.2 and 3 are mother-in-law and father-in-law respectively of respondent No.2. On account of dispute between petitioner No.1 and respondent No.2, FIR No.204 dated 28.5.2006 has been registered at the instance of respondent No.2 at Police Station, Sundernagar, under Sections 498-A, 406, 323, 34 IPC. It has been stated that in pursuance of FIR No.204 dated 28.5.2006, Criminal Case No.114/II/08 titled State vs. Raman Bansal is pending in the Court of learned Judicial Magistrate Ist Class, Court No.II, Sundernagar. The charge has been framed in that case on 7.5.2009.

(3.) On the intervention of elders, relatives and respectables of the families, both the parties have compromised the matter and settled their all disputes. The petitioner No.1 and respondent No.2 have filed a petition at Chandigarh under Section 13-B of the Hindu Marriage Act, 1955 (for short the Act) for dissolution of the marriage by a decree of divorce by mutual consent. In pursuance of the compromise the petitioner No.1 and respondent No.2 have made a joint statement before the learned District Judge, Chandigarh that all disputes between the parties have been settled. The respondent No.2 has received all claims regarding permanent alimony and maintenance etc. The respondent No.2 has no objection, if criminal proceedings against petitioners are quashed.