VIKAS KUMAR Vs. STATE OF HIMACHAL PRADESH& OTHER

JUDGEMENT

(1.) By way of instant petition filed under Sec. 482 of the Code of Criminal Procedure, a prayer has been made on behalf of the petitioner for quashing of FIR No.75 of 2018, dated 13.09.2018, under Sections 452, 354A , 506 of Indian Penal Code( for short 'IPC'), registered at Police Station, Kandaghat, District Solan, H.P.,and consequential proceedings arising out of the aforesaid FIR.

(2.) Mr. Rajesh Kumar Parmar, learned counsel representing the petitioneraccused, while inviting attention of this Court to compromise (Annexure P2 ),contended that both the parties have compromised the matter between themselves and as such, they want to live peacefully in future and maintain cordial relation with each other. Mr. Parmar, further contended that since parties have arrived into an amicable settlement, without there being any pressure or influence on the complainant, the instant matter may be ordered to be compounded.

(3.) This Court with a view to ascertain the correctness and genuineness of the submissions having been made by the learned counsel for petitioneraccused as well as compromise placed on record also recorded statement of complainant Ms. Pooja Bagga, who is present in Court. Complainant Ms. Pooja Bagga stated on oath that she has settled the matter with the petitioneraccused and she has no objection in case the FIR No.75 of 2018, dated 13.09.2018 under Sections 452, 354A, 506 of Penal Code as well as consequent proceedings, if any, arising out of the aforesaid FIR against the petitioneraccused are quashed and setaside. Her statement is taken on record.