DIVESH DAGAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Mr. Dhananjay, Advocate has put in appearance on behalf of respondent No.2.

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

(3.) Respondent No.2 (Smt. Saroj Meena), who is present in Court, has been duly identified by Mr.Dhananjay, Advocate. Her statement has also been independently recorded in the Court, wherein she has stated that she is not interested in pursuing the matter which led to registration of FIR No.10 of 2023, dtd. 2/3/2023, registered under Ss. 354"C and 354"D of the Indian Penal Code, at Women Police Station Solan, District Solan, H.P. A copy of the Compromise Deed so arrived at between the parties is appended with the petition and execution of the same as also the contents thereof have also been acknowledged by respondent No.2.