VED PRAKASH Vs. STATE OF HP AND ANOTHER

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for quashing of FIR No. 104 of 2010 dated 24.6.2010 registered at Police Station Gagret, District Una under Sections 353 and 506 of IPC and consequent challan proceedings in the Court of learned Judicial Magistrate 1st Class(2) , Amb, District Una, titled as State Vs. Ved Prakash on the ground that the issue which led to the registration of FIR stands amicably resolved between the complainant and the petitioner and further a compromise stands arrived at between the complainant and the petitioner as per which the complainant has submitted that she is no more interested in pursuing the FIR and she has no objection in case said FIR as well as consequential proceedings pending before the Court of learned Judicial Magistrate 1st Class, Amb are quashed and set aside.

(2.) Respondent No.2/complainant is present in person. She has been duly identified by her counsel. Her statement stands separately recorded, wherein she has clearly and categorically stated that the issue which lead to registration of the FIR stands amicably resolved between her and the petitioner and also that a compromise in this regard stands entered into between her and petitioner, and further she has no objection in case this petition is allowed and FIRas well as criminal proceedings referred to above are quashed and set aside. She has stated before the Court that the compromise has been entered into by her with the petitioner out of her free will and volition and not under any threat and coercion.

(3.) Learned Addl. Advocate General also fairly submitted that as the matter has been amicably settled between the complainant and the petitioner, the State has no objection in case this petition is allowed and the FIR and the consequential proceedings which are pending in the Court of Learned Judicial Magistrate 1st Class (2) Amb, District Una, HP are quashed and set aside.