RAKESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition has been filed for quashing of FIR No.24/2012, dtd. 5/4/2012, registered at Police Station Arki, District Solan for the commission of offences punishable under Ss. 451 and 354 of IPC and consequent proceedings pending before learned Judicial Magistrate, First Class, Arki in view of the compromise.

(2.) The informant victim appeared before the Court and made a statement that she had entered into a compromise voluntarily without any influence from any person. She did not want to proceed with the FIR lodged by her and the same be quashed.

(3.) This Court had allowed the petitions for quashing the FIR registered for the commission of offences punishable under Sec. 354 of IPC in Sahab Singh and others versus State of H.P and another2021(3) Him.L.R. 1859, Sanjiv Kumar vs. State of H.P and anr.Latest HLJ 2020(1) (HP) 341, Rakesh Verma versus State of H.P., Latest HLJ 2022 (HP)(2) 952 and Chaman Lal vs. State of H.P., 2023 2023 (1) Shim. LC 89.