ANIKET CHAUDHARY Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) In view of the averments made in the application, the same is allowed. Copy of the original compromise deed dtd. 13/2/2023 is ordered to be taken on record. The application stands disposed of. Cr.MMO No.153 of 2023

(2.) The petitioner seeks quashing of FIR No.12/2018, dtd. 11/2/2018, registered under Ss. 279 and 337 of the Indian Penal Code (IPC) at Police Station Jawalamukhi, District Kangra, H.P. The FIR was registered on the basis of a complaint preferred by respondent No.2.

(3.) Alongwith the petition, a compromise deed executed between the private parties on 13/2/2023 has been placed on record at Annexure P-2. In terms of this compromise, the petitioner and respondents No.2 and 3, i.e. Sh. Ram Krishan (complainant) and Ms. Neelam Kumari (victim), respectively, have resolved their disputes with each other. The compromise deed records that the complainant and victim, in order to maintain cordial relations, are not interested in pursuing the instant FIR any further and have no objection in case the FIR and consequential criminal proceedings are culminated.