VIKRAM CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, a prayer has been made to quash FIR No. 208 of 2021, dtd. 12/12/2021, registered at Police Station Baijnath, District Kangra, H.P., under Sec. 498-A and 34 of the Indian Penal Code and consequent criminal proceedings arising therefrom, on the basis of compromise.

(2.) Petitioner No. 3, Sunil Kumar and respondent No. 4, Sangeeta are legally wedded husband and wife. Their marriage was solemnized in the year 2015. A matrimonial discord arose between respondent No. 4 and petitioner No. 3, which gave rise to registration of FIR No. 208 of 2021. It is submitted that later the parties have settled the matter amicably and terms of the compromise deed have been recorded, vide Annexure P-4.

(3.) Respondent No. 4 is present in the Court today and her statement has been recorded on oath. She has verified the contents of the petition to be correct and has stated that the compromise has been entered into by her with petitioners as the petitioners had come forward with remorse. She also verified the contents of compromise deed, Annexure P-4. As per respondent No. 4, the compromise has been arrived at with the purpose to maintain peaceful and cordial relations in future.