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Judgment
Ajay Mohan Goel, J
By way of this petition filed under Section 482 of the Code of Criminal Procedure, the petitioners have prayed for quashing of FIR No. 188 of 2019,
dated 20.07.2019, registered under Sections 498-A, 506, 120-B and 354 of the Indian Penal Code, at Police Station Sadar Mandi, District Mandi, H.P.
as well as consequential criminal proceedings, if any pending before the learned Trial Court.
I have heard learned Counsel for the petitioners as well as learned Counsel for respondent No. 2 and learned Additional Advocate General.
Respondent No. 2, Ms. Inderpreet, who is present in person in the Court, has been duly identified by her Counsel Mr. Anil Thakur, Advocate. Her
statement has also been independently recorded in the Court, wherein she has stated that she has entered into a compromise with the
petitioners/accused and she is not interested in pursuing the matter which led to registration of FIR No. 188 of 2019, dated 20.07.2019, registered
under Sections 498-A, 506, 120-B and 354 of the Indian Penal Code, at Police Station Sadar Mandi, District Mandi, H.P. as well as consequential
criminal proceedings, pending before learned Trial Court. A copy of compromise deed so arrived at between the parties is appended with the petition
as annexure P-2 and execution of the same as also the contents thereof have also been acknowledged by respondent No. 2.
Learned Additional Advocate General has also very fairly submitted that the respondent-State has no objection in case petition is allowed and FIR
in issue as well as consequential criminal proceedings, if any, pending trial, are quashed and set aside.
Accordingly, in view of above, this petition is allowed and FIR No. 188 of 2019, dated 20.07.2019, registered under Sections 498-A, 506, 120-B and
354 of the Indian Penal Code, at Police Station Sadar Mandi, District Mandi, H.P. as well as consequential criminal proceedings, pending in the Trial
Court, which have ensued from said FIR, are quashed and set aside, taking into consideration the compromise entered between the complainant i.e.
respondent No. 2 and accused i.e. present petitioners and statement to this effect, made by respondent No. 2 in this Court. The compromise deed
Annexure P-2 as well as statement of the complainant made today in the Court shall form part of the judgment.
Petition is accordingly disposed of in above terms, so also pending miscellaneous application(s), if any.