VIKAS SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition has been preferred under Sec. 482 Cr.P.C. for quashing of FIR No. 0018, dtd. 19/10/2021 registered under Ss. 498-A, 323 and 506 of Indian Penal Code (hereinafter in short 'IPC') at Women Police Station Dharamshala, District Kangra HP and quashing of proceedings initiated in pursuant thereto pending in the concerned Court.

(2.) Petitioner No.1 Vikas Singh Rana as well as respondent No.2, who is complainant in present case, are present in Court today and their statements have been recorded on oath.

(3.) Respondent No.2 Labreet Kumari vide separate statement on oath, has stated that her marriage was solemnized with Vikas Singh Rana, petitioner No.1, on 9/5/2007 . She has stated that at that time, petitioner No.1 was serving in Army and now he has retired from service in the year 2019. She has further deposed that they have two sons namely Akash Rana and Akarsh Rana, who are studying in 9th and 4th standard respectively. It has further been stated by respondent No.2 that on account of harassment and cruelty, she had lodged complaint against her husband as well as her parents-in-law, as detailed in FIR and during strained relations, she had been staying with her mother at Nagrota Bagwan and apart from lodging present FIR, she had also filed complaint under Protection of Women from Domestic Violence Act, 2005 in the Court of learned Chief Judicial Magistrate, Kangra at Dharamshala, and a Civil Suit in the Court of learned Civil Judge (Senior Division), Kangra at Dharamshala and those cases have been settled and comprised in National Lok Adalat on 12/3/2022 and as per compromise, her husband Vikas Singh has undertaken to keep her and children with love and to maintain them by providing all facilities in a house owned by her husband at Sidhpur, Dharamshala and he has undertaken to bear the expenses for study of both children studying in Secret Heart School and G.D. Goenka Schools situated at Dharamshala with further undertaking that he will ensure that there is no scarcity for anything to her and their children and not to repeat incident of beating and he has also communicated no objection for continuation of her job.