SANJAY KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is maintained by the petitioners under Sec. 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code") for quashing of F.I.R No.149 of 2016 dtd. 17/6/2016, under Ss. 498-A, 323, 377, 506 read with sec. 34 of the Indian Penal Code, registered at Police Station Dhalli, District Shimla, 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.2/complainant made a complaint before the police alleging therein that she solemnized marriage with petitioner No.1, namely, Sanjay Kumar, according to Hindu Rites and ceremonies. After sometime, petitioners started maltreating respondent No.2 regarding insufficient dowry and started treating her with cruelty. On the basis of statement of the complainant, FIR in question was registered. Now, the parties have entered into a compromise in view of (Annexure P-3) stating therein that the complainant does not want to pursue the case against the petitioners. Hence, the present petition.

(3.) Learned counsel for the petitioners 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.