SALOCHNA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) The present petition has been filed for quashing of FIR No. 87 of 2021, dtd. 8/10/2021 registered for the commission of offences punishable under Ss. 451, 323, 504 read with Sec. 34 of Indian Penal Code (IPC) (Sec. 201 of IPC incorporated at the stage of filing of charge-sheet under Sec. 173 of Cr.P.C.) at Police Station Lambagaon, District Kangra, H.P. and consequent proceedings arising out of the F.I.R. based on the compromise.

(2.) It has been asserted that the parties have entered into a compromise at the instance of respectable members of the society. They do not want to proceed further with the matter in order to maintain cordial relationship with each other in view of the compromise. Hence, the present petition.

(3.) Statement of informant-Saroj was recorded on 22/9/2025 in which she stated that she had entered into a compromise voluntarily without any influence from any person and she has no objection, in case he FIR lodged against the petitioners/accused is ordered to be quashed.