SANJAY KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present petition filed under S.482 CrPC, prayer has been made on behalf of the petitioner for quashing and setting aside FIR No. 77 dated 12.9.2015 under Sections 498-A, 324 and 504 read with S.34 of the Indian Penal Code, Police Station, Fatehpur, District Kangra, Himachal Pradesh and consequent proceedings against the petitioners pending before learned Judicial Magistrate 1st Class, Jawali, Kangra, Himachal Pradesh, on the basis of compromise dated 2.3.2019 (Annexure P-2) arrived inter se parties.

(2.) Pursuant to order dated 5.8.2019, respondent No. 2, Smt. Parveen Kumari, has come present in the court. Mr. Goldy Kumar, Advocate has put in appearance on her behalf.

(3.) Necessary facts as emerge from the record are that on 29.6.2012, marriage inter se petitioner No. 1 Sanjay Kumar and respondent No. 2 was solemnised but since they were unable to get along well on account of certain differences, respondent No. 2 started living at her paternal house at Village Barot, Fatehpur, Kangra. Respondent No. 2 lodged FIR in question alleging therein that she is being constantly tortured and harassed by the petitioners on account of dowry. After completion of investigation, Police presented Challan in the competent Court of law i.e. Judicial Magistrate 1st Class, Jawali, Kangra, Himachal Pradesh.