MANISHA KASHYAP Vs. STATE OF H.P.

JUDGEMENT

(1.) The present petition, under Section 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code"), has been maintained by the petitioner-complainant for quashing of F.I.R No. 47/2015, dated 17.06.2015, under Section 498-A, read with Section 34 of the Indian Penal Code, registered at Police Station Chhota Shimla, District Shimla, H.P., alongwith all consequent proceedings arising out of the said F.I.R., pending before the learned trial Court.

(2.) Briefly stating the facts, giving rise to the present petition are that the marriage of the petitioner-complainant was solemnized with Sh. Deepak Manta on 12.07.2012 at Shimla and after the marriage her husband, father in law and mother in law started ill-treating her on one pretext or the another. Consequently, the petitioner lodged a complaint at Police Station, Shimla East, as such, F.I.R No. 47/2015, dated 17.06.2015, under Section 498-A, read with Section 34 of the Indian Penal Code came to be registered against her husband, father in law and mother in law. However, now with sincere efforts and interventions of the families and friends of the parties, the petitioner and her husband are again started living together in harmony and want to live happy and successful married life, as such, they have compromised the matter and the petitioner wants to withdraw the FIR against her husband and in-laws. Hence, the present petition.

(3.) Learned Counsel for the petitioner has argued that as the petitioner and her husband are living happy and harmonious life, the FIR, alongwith consequent proceedings arising out of the same, pending before the learned trial Court, may be quashed and set aside.