NAVNEET MEHTA 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.44 of 2018, dtd. 21/4/2018, under Sec. 67 of the Information Technology Act and Ss. 354D, 507 and 201 of the Indian Penal Code, registered at Police Station Chopal, District Shimla, H.P, alongwith all consequent proceedings arising out of the said F.I.R., pending before the learned trial Court.

(2.) Briefly stating the facts, giving rise to the present petition, as per the prosecution story, are that the petitioner had used fake user ID made under an imaginary name of a woman, namely, Divya Chauhan, to interact with respondent No.4-complainant. Pursuant thereto, statement of respondent No.4 came to the Police Station for lodging FIR against the petitioner. Now, the parties have entered into a compromise, vide Compromise Deed (Annexure P-2) dtd. 28/2/2020, 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 petitioners and the FIR/Challan, may be quashed and set aside.