TARLOK SINGH CHAUHAN,J. - (1.) The instant case is rather an unusual one. The petitioner and the complainant happen to be the husband and wife, who High Court of H.P. solemnized their marriage at 'Naina Devi Temple, Rewalsar, Tehsil Sadar/Balh, District Mandi, H.P.' on 20th March, 2015. However, due to some misunderstanding, the wife got registered a case against her husband, who is the petitioner in this case, under the provisions of Sections 376, 504 and 506 IPC and Section 3 (i) (W) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
(2.) Since the parties are husband and wife, therefore, this Court vide order dated 19.07.2018 directed the complainant and the petitioner as also their parents to appear before this Court on 23.07.2018.
(3.) When the case was taken up today, both the husband and wife jointly moved an application under Section 482 Cr.P.C., 1973 for quashing/withdrawal of the FIR No.0042 dated 09.07.2018, registered at Police Station, Bhuli, District Mandi, H.P. It has been averred that the complaint had been filed on account of certain misunderstanding and now the parties have settled the dispute amongst themselves.;