MANINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is maintained by the petitioners under Sec. 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code") for quashing of F.I.R No.14 of 2018, dtd. 14/5/2018, under Ss. 498-A, 494 read with sec. 34 of the Indian Penal Code, registered at Police Station Sangla, District Kinnaur, H.P. alongwith all consequential proceedings arising out of the said F.I.R., pending before the learned trial Court.

(2.) Briefly stated the facts, giving rise to the present petition, as per the prosecution story, are that in the year 2012, respondent No.2 (Smt. Dev Kanti, complainant) solemnized marriage with the accused, namely, Maninder Singh (petitioner No.1), according to Hindu Rites and ceremonies. After sometime, petitioners started maltreating respondent No.2 for insufficient dowry and subjected her to cruelty. Consequent upon the statement of respondent No.2, Police registered an FIR against the petitioners. Now, the parties have entered into a compromise, vide Compromise Deed, (Annexure P-1) dtd. 19/4/2022, stating therein that the complainant does not want to pursue the case against the petitioners. Hence, the present petition.

(3.) Learned counsel for the petitioners has argued that as the parties have compromised the matter, no purpose will be served by keeping the proceedings against the petitioner and the FIR/Challan, may be quashed and set aside.