Divesh Dagar vs State Of Himachal Pradesh & Another

Ajay Mohan Goel, J

Mr. Dhananjay, Advocate has put in appearance on behalf of respondent No.2.

By way of this petition filed under Section 482 of the Code of Criminal Procedure, the petitioner has prayed for quashing of FIR No.10 of 2023, dated 02.03.2023, registered under Sections 354­C & 354­D of the Indian Penal Code, at Women Police Station Solan, District Solan, H.P.

I have heard learned counsel for the petitioner as well as learned counsel for respondent No.2 and learned Additional Advocate General.

Respondent No.2 (Smt. Saroj Meena), who is present in Court, has been duly identified by Mr.Dhananjay, Advocate. Her statement has also been independently recorded in the Court, wherein she has stated that she is not interested in pursuing the matter which led to registration of FIR No.10 of 2023, dated 02.03.2023, registered under Sections 354­C & 354­D of the Indian Penal Code, at Women Police Station Solan, District Solan, H.P. A copy of the Compromise Deed so arrived at between the parties is appended with the petition 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 respondent­State has no objection in case this petition is allowed and FIR in issue is quashed and set aside.

Accordingly, in view of above, this petition is allowed and FIR No.10 of 2023, dated 02.03.2023, registered under Sections 354­C & 354­D of the Indian Penal Code, at Women Police Station Solan, District Solan, H.P. is quashed and set aside, taking into consideration the compromise entered between the complainant, i.e. respondent No.2 and petitioner/accused and statement to this effect, made by respondent No.2 in this Court. The Compromise Deed as well as statement of the complainant made today in the Court shall form part of the judgment.

Petition stands disposed of. Pending miscellaneous applications, if any, also stand disposed of.