NARESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 of Cr.P.C. for quashing of F.I.R No. 89 of 2016, dtd. 15/10/2016, for the commission of offences punishable under Ss. 451, 354, 504, 506 and 34 of IPC, registered at Police Station Haripur, District Kangra, H.P. and consequent proceedings arising out of the said F.I.R based on compromise effected between the parties.

(2.) The statement of the complainant was recorded, in which she had stated that the matter was voluntarily compromised vide compromise deed (Annexure P-2), which bears her signatures. She does not want to proceed further with the F.I.R. and she has no objection, in case the FIR be quashed.

(3.) I have heard learned counsel for the parties and gone through the record carefully.