RAJIV ALIAS RAJEEV Vs. STATE OF H P

JUDGEMENT

(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. 16/2018, dated 27.03.2018, under Sections 354 and 354-A of the Indian Penal Code, registered at Police Station Chirgaon, District Shimla, 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 26.03.2018, respondent No. 2 was going to her orchard for milking the cow, around 5:00 P.M., when she reached there, petitioner came there and asked for her mobile number, when she refused to give her mobile number to the petitioner, he showed his desire to marry her and tried to touch her private parts, upon which, respondent No. 2 started crying. On hearing the cries of respondent No. 2, her grandfather came to the spot and on seeing her grandfather, the accused ran away from the spot. On the next day, i.e. 27.03.2018 an F.I.R No. 16/2018, under Sections 354 and 354-A IPC came to be registered against the petitioner. However, now the parties have entered into a compromise (Annexure P-2) and in order to maintain their relations 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 Annexure P-2, 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.