SANDEEP SHARMA,J. - (1.)By way of instant petition filed under Section 482 of the Code of Criminal Procedure, prayer has been made on behalf of the petitioner for quashing of FIR No.0271, dated 6.9.2016, under Section 498-­A, 504, 506 and 34 of Indian Penal Code ( for short 'IPC'), registered with Police Station, Nurpur, District Kangra, H.P., as well as consequent proceedings pending adjudication in the Court of learned Additional Chief Judicial Magistrate, Court No.1, Nurpur, District Kangra, H.P., on the basis of the compromise arrived inter se parties (Annexure P-­2).
(2.)Averments contained in the petition, which is duly supported by an affidavit, reveals that marriage inter se the petitioner and respondent No.2 (hereinafter 'complainant') was solemnized on 30th June, 2005 as per Hindu rites and rituals, but after some time of their marriage, certain differences cropped up inter se the petitioner and the complainant and as such, complainant started residing separately at her parental house. It has been averred in the petition that on account of misunderstanding FIR, sought to be quashed in the instant proceedings, came to be lodged at police Station, Nurpur, District Kangra, H.P., on 6.9.2016 for the offences punishable under Sections 498-­A, 504, 506 and 34 of IPC, owing to the harassment and torture meted out to the complainant in the matrimonial house by her husband and his relatives. After completion of the investigation, police presented the challan in the competent Court of law and same is pending adjudication. However, fact remains that before aforesaid proceedings before the Court below could be taken to its logical end, parties have resolved to settle their dispute amicably inter se them by way of compromise, as is evident from compromise deed (Annexure P-­2).
(3.)On 28.12.2019, this Court having carefully perused the averments contained in the petition as well as compromise deed placed on record, deemed it necessary to cause presence of the complainant, so that factum with regard to compromise, if any, arrived inter se parties could be ascertained. This Court also directed the learned Additional Advocate General to verify the factum with regard to compromise, if any, arrived inter se parties.
Pursuant to aforesaid direction, complainant has come present in Court. Mr. Kunal Thakur, learned Deputy Advocate General has also placed on record report received from SHO, police Station, Nurpur, District Kangra, Himachal Pradesh, perusal whereof reveals that the petitioner as well as his parents and complainant have resolved to settle their dispute amicably inter se them. Report submitted by the police reveals that at present complainant at whose instance FIR, sought to be quashed in the instant proceedings, came to be lodged, resides at the matrimonial house alongwith her husband and in laws.

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