MOHD. RASHID Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is maintained by the petitioner under Sec. 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code") for quashing of F.I.R No.87 of 2020 dtd. 10/6/2020, under Sec. 376 of the Indian Penal Code, registered at Police Station Paonta Sahib, District Sirmaur, 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 respondent No.4 made a written complaint to the police alleging therein that the petitioner by giving false assurances to marry her had exploited, abused and cheated her and instead of marrying her, he was going to solemnize marriage with someone else on 12/6/2020. On the basis of statement of respondent No.4, FIR in question was registered. Now, the parties have entered into a compromise, vide Compromise/affidavit (Annexure P-2) stating therein that she does not want to pursue the case against the petitioner. Hence, the present petition.

(3.) Learned counsel for the petitioner 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.