PROMILA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) A prayer has been made to quash FIR No. 130/2021, dtd. 7/10/2021, registered at Police Station B.S.L. Colony, Sundernagar, District Mandi H.P., under Ss. 324 and 326 of Indian Penal Code and consequent criminal proceedings, on the ground of compromise.

(2.) The FIR was lodged on the complaint of petitioner No. 2, who is father-in-law of petitioner No.1. It is averred in the petition that the complaint made by petitioner No. 2 against petitioner No.1 was result of misunderstanding, which, now, stands sorted out. The entire family is now living happily. The compromise has been effected with a purpose to have peaceful and harmonious future life.

(3.) Both the petitioners are present in the Court today. Their separate statements have been recorded. Petitioner No. 2 has reiterated the fact as averred in the petition. He has stated that the complaint was made by him against his daughter-in - law as a result of misunderstanding, which has, now, been sorted out. Petitioner No.2 has further stated that now, petitioner No.1 is living happily in the family and he has no subsisting grievance against her. He has also stated that he wants to maintain peaceful and harmonious relations in the family in future and for such purpose, he has entered into a compromise, Annexure P-2.