AKSHAY KUMAR AND ORS. Vs. STATE OF HIMACHAL PRADESH AND ORS.

JUDGEMENT

(1.) Cr.M.P. No. 1457 of 2015.

(2.) This petition under Sec. 482 of the Code of Criminal Procedure has been filed by the petitioners for quashing of FIR No. 140/2014 dated 22.10.2014, registered at Police Station, Gagret, District Una, under Ss. 498 -A, 406, 506 read with Sec. 34 IPC and consequent proceedings in Criminal Case No. 12/1/15, titled as 'State of H.P. versus Akshay Kumar, pending before the learned Judicial Magistrate Ist Class, Court No. II, Amb, District Una.

(3.) The facts in brief are that marriage of petitioner No. 1 was solemnized with respondent No. 2 on 10.10.2013 as per Hindu Rites and ceremonies. Due to mis -match of temperaments and mutual differences, the marriage between the parties could not proved to be successful and they got separated from each other on 05.05.2014 and since then they are residing separately. The complainant/respondent No. 2 had filed a complaint against the petitioners which culminated into registration of the aforesaid FIR. It is averred that with the intervention of relatives and respectable members of the society the parties have compromised the matter and a compromise deed dated 03.01.2015 Annexure P - 2 has been placed on the case file to this effect and now the complainant/respondent No. 2 does not want to pursue with the case.