NARENDER SINGH Vs. STATE OF H P

JUDGEMENT

(1.) The present petition is maintained by the petitioner under Sec. 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code") for quashing of F.I.R No.53 of 2018, dated 26.4.2018, under Sections 498-A and Sec. 34 of the Indian Penal Code, registered at Police Station, Barsar, District Hamirpur, H.P.

(2.) Briefly stating the facts, giving rise to the present petition are that in the month of June, 2015, petitioner No.1 and respondent No.2 was solemnized marriage at village Dharbar, Post Office Talwara, Tehsil Ghumarwin, District Bilaspur, H.P, according to Hindu Rites and Ceremonies and live together happily. After sometime, petitioners started maltreating with respondent No.2 regarding insufficient dowry articles given to them at the time of marriage. Due to some misunderstanding and some marital crises and in a hot and hasty manner, respondent No.2 reported the matter to the police and FIR was lodged. Now, the parties have entered into a compromise, vide Compromise Deed, dated 20.5.2019, Annexure P-2, and they do not want to pursue the case against each other. Hence, the present petition.

(3.) Learned counsel for the petitioners has argued that as the parties have compromised the matter, vide Compromise Deed (Annexure P-2), no purpose will be served by keeping the proceedings against the petitioners and the FIR/Challan, may be quashed and set aside.