NEHA GOEL Vs. STATE OF H.P.

JUDGEMENT

(1.) Smt. Savita Verma, petitioner No.4, being old and aged lady (80 years), is not present due to her old age. Petitioner No.1-complainant Neha Goel is present in person. As a matter of fact, she is complainant and a case against petitioners No.2 to 5 under Ss. 498-A and 406 IPC read with Sec. 34 IPC has been registered in Police Station, Kangra, Whether reporters of Local Papers may be allowed to see the judgment? Yes. District Kangra, H.P., vide FIR No.135/14 Ex.P-1, at her instance. Now the Police has filed the challan against accused-petitioners 2 to 5, which is registered as criminal case No.42-1 of 2015 and pending disposal in the Court of learned Additional Chief Judicial Magistrate, Kangra, District Kangra, H.P.

(2.) Complainant-petitioner No.1 and petitioners No.2 to 5 have now patched up all differences r amongst them and arrived at compromise, which is Annexure P-2 to this petition.

(3.) Petitioner No.1 and petitioner No.2 are husband and wife in relation. They have now joined the company of each other and residing in the matrimonial home as husband and wife. According to petition No.1, in view of the subsequent development i.e. amicable settlement arrived at between them, she is no more interested to prosecute the criminal case pending disposal against accused- petitioners No.2 to 5 in the Court of learned Additional Chief Judicial Magistrate, Kangra, District Kangra, H.P. She, therefore, has no objection, in case the pending criminal proceedings are ordered to be quashed. His statement to this effect has already been recorded separately. On the other hand, the accused- petitioners No.2, 3, and 5 are present in person. Their joint statement has also been recorded separately.