JATINDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioners have prayed for quashing of FIR No. 31 of 2022 dtd. 15/2/2022, under Ss. 377, 354, 509 and 506 of IPC, registered at Women Police Station, Amb, District Una, H.P. and all consequent criminal proceedings arising therefrom on the ground that the matter stands settled between the parties.

(2.) It is averred in the petition that petitioner No.1 is husband of respondent No.4. Petitioners No. 2 to 4 are father and brothers of petitioner No.1 respectively. On 15/2/2022, FIR No. 31 of 2022 was registered at the instance of respondent No.4. It was alleged that the marriage between respondent No.4 and petitioner Non.1 was solemnized on 24/11/2017. She was being maltreated by her in-laws but she did not disclose it to her parents. When the complainant became pregnant, petitioner No.1 started developing unnatural sexual relations and he also indulged in indecent activities with his daughter respondent No.5, who was born only on 2/10/2018. Similar allegations were leveled against other petitioners.

(3.) Petitioners have placed on record a copy of compromise deed, recorded between the petitioners and respondent No.4. As per the terms of compromise, the parties have agreed that the FIR was recorded as a result of misunderstanding between the husband and wife i.e. petitioner No.1 and respondent Non.4. The elders in the family and other relatives had intervened. The parties had been counseled and now all the misunderstanding had dissipated. Petitioner No.1 and respondent No.4 would start residing separately with their daughter. Both of them have undertaken to maintain cordial relations, keeping in view the interest of their minor daughter.