NEERAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By medium of this petition under Sec. 482 of the Code of Criminal Procedure (for short Code), the petitioner has sought quashing of FIR No.57/2015, registered at Police Station, New Shimla, District Shimla, on 15/7/2015, under Ss. 498-A, 323 read with Sec. 34 IPC along with all consequential proceedings in Criminal Case No. 900682/2016, titled 'State versus Neeraj and others', pending r before learned Judicial Magistrate 1st Class, Court No.5, Shimla, District Shimla.

(2.) Today, petitioner and respondent No.2 are present in person before this Court and identified as such by their respective counsel(s). Learned counsel for the parties state that the parties have amicably settled the matter as per Annexure P-2, placed on the file. Respondent No.2 further states that now she does not want to pursue the aforesaid case against the petitioner.

(3.) Prayer is accepted in view of the compromise arrived at between the parties and in view of the law laid down by the Hon'ble Supreme Court in Jitendra Raghuvanshi and others versus Babita Raghuvanshi and another, (2013) 4 SCC 58, wherein it was held as under:-