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Judgment
Anoop Chitkara, J
On 30.6.2020, based on the complaint-Smt. Reena, second respondent herein, an FIR was registered in the aforesaid Police Station. The victim had
complained that her husband and father-in-law had threatened her to do away with her life. Even earlier, they had meted cruelty against her, but said
dispute was amicably resolved on their assurances that they will not trouble her again. In the complaint, she stated that her husband leaves her at 8:00
a.m. and returns at 11:00 p.m. He would not give time to her. They have also taken into possession all her jewellery. She alleged that she had no place
in their house. After that, on 25.2.2021, the complainant entered into a compromise with A-1 and A-2. As per the compromise (Annexure P - 2), it is
stated that now they are living happily and the complainant stated that the FIR was filed due to misunderstanding.
Seeking quashing of the above-mentioned FIR, accused persons filed present petition under Section 482 of the Cr.PC. They arraigned the victim-
complainant as second respondent.
On 18.6.2021, the complainant appeared in this Court and stated on oath that she had entered into a compromise on her own will and she also stated
that she has no objection if FIR and consequential proceedings are quashed.
Since the dispute was between the wife and her in-laws, which stand resolved, as such, continuation of the case would only cause bitterness in the
relationship which is not the purpose of criminal jurisprudence.
Consequently, this petition is allowed and FIR No.153 of 2020, dated 30. 6.2020, registered at Police Station, Sadar Shimla, District Shimla, H.P., for
the commission of offences punishable under Sections 498-A, 504, 506 and 34 of the Indian Penal Code, is quashed. Since FIR has been quashed, all
the consequential proceedings, if any, are also quashed and set aside. The bail bonds are accordingly cancelled and discharged.
Pending application(s), if any, are also disposed of.