VISHAL KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

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

(3.) Respondent No.2 (Smt. Sakshi Devi), who is present in Court, has been duly identified by Ms. Shivani, Advocate. Her statement has also been independently recorded in the Court, wherein she has stated that she entered into a compromise with the petitioner/accused and she is not interested in pursuing the matter, which led to registration of FIR No.0130 of 2020, dtd. 12/8/2020, registered under Ss. 498'A, 323 read with Sec. 34 of the Indian Penal Code, at Police Station Shahpur, District Kangra, H.P. A copy of the Compromise Deed so arrived at between the parties is appended with the petition as Annexure P3 and execution of the same as also the contents thereof have also been acknowledged by respondent No.2.