JASBIR KAUR Vs. STATE OF H.P.

JUDGEMENT

(1.) The present petition has been filed for quashing of F.I.R. No. 186 of 2023, dtd. 26/12/2023, registered for the commission of offences punishable under Ss. 498A, 504 and 506 of Indian Penal Code (IPC) at Police Station Amb, District Una, H.P. and consequent proceedings arising out of the said F.I.R based on compromise effected between the parties.

(2.) It has been asserted that the parties have mutually divorced each other. The alimony of Rs.15,00,000.00 was granted to the wife and she agreed to withdraw all the petitions filed by her. Hence, the present petition.

(3.) Statement of informant Priya Rani, was recorded on 24/9/2025 in which she stated that the matter had been compromised between the parties voluntarily without any influence or coercion from any person and she had no bjection, in case the FIR lodged against the petitioners/accused is ordered to be quashed.