VIVEK DHIMAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition has been filed against the order passed by learned Judicial Magistrate 1st Class, Court No. II, Amb in Criminal Case No. 11-IV-017, whereby cancellation report submitted by Police in case FIR No. 165 of 2016, under Section 420, 494, 199, 506-B and 120-B of IPC, has been accepted.

(2.) During pendency of present petition, after having dialogue with persuasion of learned counsel for the parties, parties have arrived at mutual settlement for closing all civil and criminal matters, pending between them. Apart from aforesaid FIR, petitioner has also filed a petition under Section 9 of Hindu Marriage Act against respondent No. 2 Deepika Sharma for restitution of conjugal rights, which is pending in Civil Courts, Amb, District Una, H.P. and fixed for 8.1.2020.

(3.) Respondent No. 2 Deepkia Sharma has filed a Civil Suit bearing No. 67-1 of 2015 against petitioner for declaring marriage certificate 16/M/13 dated 13.11.2013 as null and void and this suit is also pending for 8.1.2020 in Civil Courts, Amb, District Una and an FIR bearing No. 294 of 2014, dated 6.7.2014 under Section 365 IPC has also been lodged by respondent No. 4 Satpal Sharma against petitioner Vivek Dhiman and his family members at Police Station, Sagarpur, New Delhi, trial wherein is pending in the Court of Metropolitan Magistrate, Patiala House Courts, Delhi and fixed for 4.3.2020.