SANJEEV KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Heard.

(2.) By way of this petition, a prayer has been made to quash FIR No 73 of 2022, dtd. 21/8/2022, under Sec. 376 of Indian Penal Code, registered at Police Station Haripur, District Kangra H.P.

(3.) It is averred in the petition that petitioner and prosecutrix i.e. respondent No. 2, have solemnized marriage on 6/9/2022, according to hindu rites in presence of their respective parents and relatives at Jawalamukhi Temple, Tehsil Jwalamukhi, District Kangra, H.P. It is further submitted that in view of abovesaid development, respondent No. 2 does not intend to prosecute the petitioner. As per petitioner, for aforesaid purpose, both the parties have reduced their intention of compromise into writing and the same has been placed on record as Annexure P-3. Respondent No. 2 is also stated to have sworn an affidavit before Executing Magistrate, Dehra, confirming the factum of her marriage with petitioner. A copy of said affidavit has also been placed on record as Annexure P-2. It is also submitted that the marriage and compromise between the parties will fructify only if the litigation comes to an end.