GITA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition filed under Sec. 482 of the Code of Criminal Procedure, the petitioner No.1/complainant and petitioners No.2 to 4/accused have prayed for quashing of FIR No.90 of 2020, dtd. 20/5/2020, registered under Ss. 451, 504, 506 read with Sec. 34 of the Indian Penal Code, at Police Station Anni, District Kullu, H.P. as well as ensuing criminal proceedings pending adjudication before the Court of learned Chief Judicial Magistrate, Anni, bearing Cr. Case No.107/2020, CNR No.HPKI070009132020, arising out of FIR No.90 of 2020

(2.) I have heard Mr. Naveen Kumar Bhardwaj, learned counsel for the petitioner No.1/complainant and for petitioners No.2 to 4/accused as well as learned Additional Advocate General.

(3.) Petitioner No.1/complainant (Gita Devi), who is present in Court, has been duly identified by Mr. Naveen Kumar Bhardeaj, learned counsel. Her statement has also been independently recorded in the Court, wherein she has stated that she has entered into a compromise with petitioners No.2 to 4/accused and she is not interested in pursuing the matter which led to registration of FIR No.90 of 2020, dtd. 20/5/2020, registered under Ss. 451, 504, 506 read with Sec. 34 of the Indian Penal Code, at Police Station Anni, District Kullu, H.P. A copy of the Compromise so arrived at between the parties is appended with the petition as Annexure P"2 and execution of the same as also the contents thereof have also been acknowledged by petitioner No.1/complainant.