ROOP LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Heard.

(2.) By way of this petition, a prayer has been made to quash FIR No 211/2020, dtd. 19/12/2020, under Ss. 376 and 506 of Indian Penal Code, registered at Police Station Karsog, District Mandi, H.P. and also proceedings of the case titled State of H.P. Vs. Roop Lal, arising from aforesaid FIR pending before learned Additional Sessions Judge (1), Mandi, District Mandi, H.P.

(3.) Petition has been filed by the accused on the ground that he has amicably settled the matter with prosecutirix. It is averred in the petition that the parties are known to each other and have family relations. The case was registered by the prosecutrix due to misunderstanding or under the pressure of some interested persons. When the petitioner and prosecutrix realized rigors of Ss. 376 and 506 of IPC, both of them entered into a compromise. A copy of compromise deed has been placed on record as Annexure P-3. The relevant portion of compromise deed Annexure P-3 is being extracted hereunder:-