SUDERSHAN 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. 104 of 2020, dtd. 17/7/2020, under Sec. 376 and 506 of the Indian Penal Code (for short 'IPC') registered at Police Station Indora, District Kangra, H.P.

(2.) The present FIR was lodged by complainant/ prosecutrix/respondent No. 2 (name withheld), who as well as the petitioner are present before this Court today and their statements have 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. 104 of 2020, dtd. 17/7/2020, under Ss. 376 and 506 IPC was registered against the petitioner-accused at Police Station Indora, District Kangra, H.P. She has further stated that now, she as well as the petitioner have solemnized marriage and since they are living happily with their respective spouses and in order to maintain social dignity and cordial relations in future, she has compromised the matter with the petitioner, vide compromise deed, Annexure P-2. She has also stated that in view of the compromise, 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, Nurpur, District Kangra, H.P., are quashed and set-aside.