DHEERAJ KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The accused persons (petitioners herein) after compromising the matter with complainant/respondent No. 2, have come up before this Court under Sec. 482 Cr.P.C., by invoking inherent powers of this Court, seeking quashing of FIR No. 0006 of 2022, dtd. 12/3/2022, under Ss. 498-A and 34 of Indian Penal Code, registered at Women Police Station Una, District Una, H.P.

(2.) The present FIR was lodged by Complainant-respondent No. 2, Smt. Reema Kaundal, who is duly represented and identified by Mr. Shubham Sood, Advocate.

(3.) Today, complainant/respondent No.2 as well as petitioner No. 1 are present in person before this Court and the statements of complainant/respondent No. 2 and petitioner No. 1 have been separately recorded and placed on the file.