(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 for quashing of F.I.R No. 129/18, dated 29.09.2018, under Section 67(A) of Information and Technology Act, 2008 (hereinafter to be called as "the Act") registered at Police Station Parwanoo, District Solan, 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 on 29.09.2018, respondent No. 2 filed a complaint against the petitioner with the police of Police Station Parwanoo, wherein it has been alleged that the petitioner has posted some obscene posts on her facebook account, consequently, F.I.R No. 129/18, dated 29.09.2018, came to be registered against the petitioner. Since the petitioner and respondent No. 1 are relative, now they have entered into a compromise (Annexures P-2 and P-3) and in order to maintain their relation cordial, they do not want to pursue the case against each other. Hence the present petition.
(3.) Learned counsel for the petitioner has argued that as the parties have compromised the matter, vide Compromise Deed (Annexures P-2 and P-3), no purpose will be served by keeping the proceedings alive, hence the FIR, alongwith consequent proceedings, arising out of the same, pending before the learned trial Court may be quashed and set aside.