- (1.) The present petition has been filed under Section 482 Cr.P.C. for quashing the FIR No. 68 dated 27.3.2008 under Sections 452, 354,34 IPC, registered at Police Station Sadar Abohar, Tehsil Abohar, District Fazilka (Annexure P-1) on the basis of compromise (Annexure P-2).
(2.) The FIR has been registered on the basis of statement of complainant Raja Devi wife of Jagdish Swami. As per FIR on 23.5.2008 when complainant was present in her house alongwith her husband and two sons namely Som Dutt and Baghirath at around 10.30 AM petitioners Surinder Kumar son of Vijay Singh and Devki Nandan son of Sallu Ram came in their house and make attempt to play 'Holi' with colours with the complainant. She resisted on the ground that the festival was over. The petitioners under the garb of playing Holy started smearing colour on her and attempted to outrage her modesty. At that time after making noise her husband and neighbour namely Gurbachan Singh son of Jaswant Singh came there and thereafter both the accused-petitioners ran away from the spot. In this background the present FIR was registered.
(3.) Respondent No.2-Raj Kumari @ Raja Devi appeared through counsel and filed her reply by way of short affidavit admitting the factum of compromise and stating that due to intervention of respectable and relatives, the matter has been compromised with the petitioner and all the misunderstandings have been sorted out and now he is having no objection if the FIR in question with consequential proceedings arising therefrom, is quashed qua petitioners.;