RAJESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has filed the present petition under Sec. 528 of Bhartiya Nagrik Surksha Sahinta (BNSS),2023, for quashing of FIR No. 228, dtd. 2/8/2022, registered at Police station Balh, District Mandi, for the commission of offences under Sec. 377, 498-A, 323, 355, 504, 506 and 34 Indian Penal Code (IPC). It has been asserted that the informant filed a complaint against the petitioner on 2/8/2022. The matter was compromised with the intervention of the respectable Members of the Society. The informant does not want to proceed further with her complaint. Therefore, it was prayed that the present petition be allowed and the FIR No. 228 /2022 be ordered to be quashed.

(2.) The informant's statement was recorded on 18/3/2025, in which she stated that she had compromised the matter with the accused voluntarily without any influence from any person, and she was residing happily in her matrimonial home. She had no objection in case the petition is allowed, and the FIR is ordered to be quashed.

(3.) I have heard Mr. Deshmiter Thakur, learned counsel for the petitioner and Mr. Prashant Sen, learned Deputy Advocate General for respondents Nos. 1 to 3-State, and Mr. Rajesh Prakash, learned counsel for the informant.