ANKUSH ASHOTRA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The accused persons (petitioners herein), after compromising the matter with complainant/respondent No.3, have come up before this Court under Sec. 482 Cr.P.C., by invoking inherent powers of this Court, seeking quashing of FIR No. 30 of 2022, dtd. 12/8/2022, under Ss. 498-A, 504, 506, 323 read with Sec. 34 IPC, registered at Women Police Station Hamirpur, District Hamirpur, H.P.

(2.) Today, complainant/respondent No.3 as well as petitioner No. 1 are present in person before this Court and the statement of complainant/respondent No. 3 has been separately recorded and placed on the file.

(3.) In her statement, complainant/respondent No.3 stated that on the basis of her complaint, FIR No. 30 of 2022, dtd. 12/8/2022, under Ss. 498- A, 504, 506, 323 an 34 IPC, was registered against the petitioners at Women Police Station Hamirpur, District Hamirpur, H.P. She has further stated that the aforesaid FIR was registered due to some misunderstanding and now with the intervention of elders family members and respectable persons of the society and in order to live in peace and harmony, the matter has been amicably settled, vide compromise deed, Annexure P-2. She has also stated that in view of the compromise arrived at between the parties, she has no objection, in case FIR No. 30 of 2022, dtd. 12/8/2022, registered at Women Police Station Hamirpur, District Hamirpur, H.P., alongwith the consequent proceedings, arising out of the said FIR, pending before the Court of learned Judicial Magistrate First Class, Court No. 3, Hamirpur, District Hamirpur, H.P., are quashed and set-aside.