LOVEJEET Vs. STATE OF H.P.

JUDGEMENT

(1.) The present petition has been filed for quashing of FIR No. 0012 of 2025, dt. 4/8/2025, registered for the commission of an offence punishable under Sec. 69 of Bharatiya Nyaya Sanhita (BNS) 2023 at Women Police Station Dharamshala, H.P. and consequent proceedings arising out of the said F.I.R. based on the compromise.

(2.) It has been asserted that the parties have entered into a compromise. Marriage between the petitioner and respondent No.2 was solemnized with the consent of their family members on 18/8/2025. The parties are residing happily with each other and the informant does not want to proceed further with the matter after the compromise. Hence, the present petition.

(3.) The statement of informant/victim was recorded on 19/9/2025 in which she stated that she had compromised the matter with the accused voluntarily without any influence from any person. She is residing with the accused and his family happily, therefore, she does not want to proceed further with the matter in view of the compromise.