NAVEEN KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Heard.

(2.) By way of instant petition, a prayer has been made to quash FIR No.26/2020, dtd. 20/9/2020, registered at Women Police Station, Dharamshala, District Kangra, H.P. under Ss. 376, ,384 and 506 of IPC and consequent criminal proceedings i.e. case No. 192/2020, titled State of H.P. Vs. Naveen Kumar and another, pending before learned Judicial Magistrate, 1st Class, Dharamshala, District Kangra, H.P.

(3.) It is contended on behalf of the petitioners that respondent No.2 has compromised and settled all her disputes with the petitioners and they have entered into a written compromise placed on record as Annexure P-3. On the basis of such settlement, the above noted FIR as also the consequential criminal proceedings arising therefrom have been sought to be quashed.