GAURAV GUPTA Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioners have filed the present petition for quashing of FIR No. 185 of 2020, dtd. 6/11/2020, registered for the commission of offences punishable under Ss. 498-A, and 506 read with Sec. 34 of the Indian Penal Code (IPC) at Police Station Dharamshala, District Kangra, H.P. and the consequent proceedings arising out of the FIR based on the compromise effected between the parties.

(2.) It has been asserted that the informant and the petitioners have compromised the matter, and there is no chance of the conviction of the petitioners. Hence, it was prayed that the present petition be allowed and the FIR be quashed.

(3.) The matter was listed for recording the statements of the parties; however, the informant did not appear before the Court and a statement was made on behalf of the petitioners that the informant was not coming to the Court to compromise the matter, and the notice be issued to her.