AJAY KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under S.482 CrPC, prayer has been made on behalf of the petitioners for quashing of FIR No. 30, dtd. 29/4/2021 under Ss. 498A, 323 and 506 IPC registered at Police Station Gohar, District Mandi, Himachal Pradesh alongwith consequential proceedings pending in the competent court of law, on the basis of compromise (Annexure P-2) arrived inter se parties.

(2.) Precisely, the facts of the case are that the FIR sought to be quashed in the instant proceeding, came to be lodged at the behest of respondent No.2/complainant-Dimple, who alleged that her marriage with the petitioner was solemnized in April, 2016 as per Hindu rites and customs but immediately after marriage, she was harassed for bringing less dowry. She disclosed to the police that in the year 2017, she gave birth to one child, but thereafter, her husband/petitioner stopped maintaining her and her minor child, as such, she was compelled to stay at her parental house. Having taken note of the allegations in the complaint, FIR sought to be quashed in the instant proceeding came to be lodged against the petitioner. Police, after completion of investigation, has filed Challan in the competent court of law but before same could be taken to logical end, parties have entered into compromise, whereby they resolved to settle the matter inter se them amicably. In the aforesaid background, petitioner has approached this Court in the instant proceedings, praying therein for quashment of FIR alongwith consequential proceedings pending in the competent court of law.

(3.) Pursuant to order dtd. 1/5/2023, respondent-State has filed status report issued under the signatures of Station House Officer, Police Station Gohar and ASI Baldev Raj, investigating officer, Police Station Gohar, Mandi, has come present in the court. In the status report, factum with regard to compromise arrived inter se parties has been duly acknowledged and statement of complainant has been annexed thereto, in which complainant has categorically stated that she does not wish to prosecute the case further.