HARDEEP SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The accused (petitioner herein), after compromising the matter with the complainant/prosecutrix (respondent No. 2 herein), has come up before this Court under Sec. 482 Cr.P.C., by invoking inherent powers of this Court, seeking quashing of FIR No. 81 of 2023, dtd. 14/5/2023, under Ss. 376 and 506 of the Indian Penal Code (for short "IPC") registered at Police Station Kangra, District Kangra, H.P.

(2.) The present FIR was lodged by complainant/ prosecutrix/respondent No. 2 (name withheld), who was present before this Court on 13/9/2023 and her statement had been separately recorded and placed on the file.

(3.) In her statement, complainant/respondent No. 2 (prosecutrix) stated that on the basis of her complaint, FIR No. 81 of 2023, dtd. 14/5/2023, under Ss. 376 and 506 IPC was registered against the petitioner-accused at Police Station Kangra, District Kangra, H.P. She has further stated that the said FIR was lodged by her due to some misunderstanding and now with the intervention of elders and relatives, the parties have amicably settled the dispute. She has also stated that in view of the amicable settlement, she has no objection in case the aforesaid FIR and the consequent proceedings, arising out of the said FIR, pending before the learned Additional Sessions Judge-I, Kangra at Dharamshala, H.P., are quashed and set-aside.