ASHOK KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C., has been filed, on the basis of compromise between the parties, for quashing of FIR No. 86 of 2015 dated 8.5.2015 lodged by complainant Ashok Kumar and consequential proceedings, arising therefrom i.e. Case No. 218/2 of 2015 pending before Additional Sessions Judge, Solan camp at Nalagarh against petitioners No. 2 to 5.

(2.) Petitioner No.1 is father of deceased Vandana, whereas petitioner No.2 is her husband and petitioners No.3, 4 and 5 are her father-in-law, mother-in-law and sisterin-law respectively. FIR in present case was lodged after death of Vandana by her father/petitioner No.1 and Ms. Surbhi Sharma is real sister of deceased Vandana who has been cited as a material witness of prosecution to establish commission of offence by petitioners No. 2 to 5.

(3.) Petitioner No. 1, complainant along with his daughter Surbhi Sharma as well as petitioner No.2 to 5 are present in person. Statements of petitioner No.1, petitioner No.2 and Ms. Surabhi Sharma have been recorded on oath today separately and placed on the file.