RAFIK MOHAMMAD Vs. NASREEN BIBI

JUDGEMENT

(1.) By way of this petition filed under Sec. 482 of the Code of Criminal Procedure, the petitioners have prayed for quashing of FIR No. 248/2018, dtd. 17/12/2018, registered under Ss. 498A and 406 read with Sec. 34 of the Indian Penal Code at Police Station Amb, District Una, H.P. as well as ensuing criminal proceedings pending before the Court of learned Additional Chief Judicial Magistrate, Amb, District Una, H.P. in Case No. Police Challan/148/2019.

(2.) I have heard learned counsel for the petitioners as well as learned counsel for respondent No. 1 and learned Additional Advocate General.

(3.) Respondent No. 1, Nasreen Bibi, who is present in person in the Court, has been duly identified by her counsel Mr. Praveen Chauhan, Advocate. Her statement has also been independently recorded in the Court, wherein she has stated that she has entered into a compromise with the accused and she is not interested in pursuing the matter which led to registration of FIR No. 248/2018, dtd. 17/12/2018, registered under Ss. 498A and 406 read with Sec. 34 of the Indian Penal Code at Police Station Amb, District Una, H.P. as well as ensuing criminal proceedings pending before the Court of learned Additional Chief Judicial Magistrate, Amb, District Una, H.P. in Case No. Police Challan/148/2019. Copy of compromise deed so arrived at between the parties is appended with the petition as Annexure P-3 and execution of the same as also the contents thereof have also been acknowledged by respondent No. 1.