SANJAY MITTAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition, under Section 482 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.PC'), has been filed by petitioners, on the basis of compromise Annexure P-1 arrived at between the private parties, for quashing FIR No. 18 of 2017, dated 16.06.2017, registered at Mahila Police Station Baddi, Police District Baddi, H.P., under Sections 498-A and 406 read with Section 34 of the Indian Penal Code (herein after referred to as 'IPC').

(2.) Notice issued to respondent No.3-Pooja Devi has been received back with endorsement of her father that matter has been amicably settled and she is residing with her in-laws. She has come to attend the Court with her husband and other family members of in-laws.

(3.) In statements of petitioners and respondent No.3, recorded on oath, it has come on record that petitioner No.1 Sanjay Mittal was married to respondent No.3-Pooja Devi on 27.11.2010 and there was matrimonial dispute among them, which had resulted into lodging of FIR involved in the present case under Sections 498-A and 406 read with Section 34 IPC at Mahila Police Station, Baddi, Police District Baddi, H.P.