(1.) Present petition is filed under Section 482 of the Code of Criminal Procedure 1973 read with Article 227 of Constitution of India.
(2.) Non-Petitioner No.1 Smt. Rimpi wife of Rashpal Singh filed FIR No.77 of 2013 dated 28.4.2013 under Section 498-A and 34 IPC against petitioners. Thereafter investigation was conducted and report of police officer on completion of investigation under section 173 code of criminal procedure 1973 was filed before the Court of learned Additional Chief Judicial Magistrate Nalagarh District Solan HP. Learned trial Court listed the criminal case for consideration upon charge for 6.1.2016. Thereafter out of court settlement was executed inter se the parties placed on record as Annexure P2. It is pleaded that in view of out of Court settlement inter se the parties permission to compound case be granted while exercising inherent powers under Section 482 Cr.PC.
(3.) Per contra response filed on behalf of nonpetitioner No.1 namely Smt. Rimpi pleaded therein that out of court settlement has been executed inter se the parties. It is further pleaded that Rash Pal Singh and Smt.Rimpi have obtained mutual divorce on dated 8.8.2015. It is further pleaded that non-petitioner No.1 Smt.Rimpi has no objection if proceedings before learned Additional Chief Judicial Magistrate Nalagarh District Solan HP in criminal case No. 106/2 of 2013 are quashed.
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