AKBAR SHAH Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No.93/2020, dtd. 19/6/2020, registered under Ss. 354, 356, 504, 506 and 201 IPC of the Indian Penal Code (IPC) at Police Station Amb, District Una, H.P. The FIR was registered on the basis of statement made by respondent No.4. She alleged that the petitioner in drunken state had come to her shop and outraged her modesty. Certain other ancillary allegations were also levelled in the FIR.

(2.) Alongwith the petition, a compromise deed executed between the private parties on 7/1/2023 has been placed on record at Annexure P-2. In terms of this compromise, the petitioner and respondent No.4 have resolved their disputes with each other. The compromise deed records that the complainant, in order to maintain cordial relations, is not interested in pursuing the instant FIR any further and has no objection in case the FIR and consequential judicial proceedings are culminated.

(3.) The respondent-State has filed the status report. Alongwith the status report, statement of respondent No.4 has also been placed on record. This statement was made by respondent No.4 before the Police officials on 10. 04.2023. In the said statement, respondent No.4 has admitted to have compromised the matter in question with the petitioner. She has also expressed her no objection for quashing of the FIR and for setting aside of judicial proceedings. She has categorically stated therein that she is not interested in pursuing the FIR and consequent judicial proceedings. This statement of respondent No.4 has been reiterated by her learned counsel during hearing of the case today. Learned counsel for respondent No.4 submits that he is under instructions to state that respondent No.4 has no objection for quashing of the FIR and for setting aside the judicial proceedings.