KAMLA THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) LHC Suchitra No.957, I/O F.M.P.S., B.C.S, Shimla, is present alongwith record. Status report stands filed, copy whereof, has been supplied to learned counsel for the petitioners. The same is taken on record.

(2.) By way of instant petition filed under Sec. 482 of the Code of Criminal Procedure, a prayer has been made on behalf of the petitioners for quashing of FIR No.13/2017 dtd. 5/7/2017, under Ss. 354-D, 506 and 509 of the Indian Penal Code, registered at FMPS BCS, New Shimla, District Shimla, H.P., as well as consequent judicial proceedings pending before learned Judicial Magistrate First Class, Court No.6, Shimla, H.P., in case No.130/17, titled State of HP Vs. Virender Singh Chauhan.

(3.) As per the averments contained in the petition, which is duly supported by an affidavit, it is evident that on 5/7/2017, petitioner No.1 had got a FIR registered against petitioner No.2, under Ss. 354-D, 506 and 509 of the Indian Penal Code. As a sequel thereto, Challan has been presented before learned Judicial Magistrate First Class, Court No.6, Shimla, H.P. However, during the pendency of proceedings, the dispute inter se parties has been settled amicably vide Compromise Deed dtd. 4/3/2024, copy whereof, is appended alongwith the present petition as Annexure P-2. The Compromise Deed has been entered into at the intervention of elder relatives and respectable member of the society with intent to settle the dispute inter se parties.