Major Manu Dhingra & Ors vs State Of Himachal Pradesh & Anr
2021 Latest Caselaw 2258 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                   Cr. MMO No.137 of 2019
                                  Decided on : 18th March, 2021.
         _______________________________________________




                                                                                      .
          Major Manu Dhingra & ors.                  ...Petitioners.





                                    Versus

           State of Himachal Pradesh & anr.                             ... Respondents.





           Coram
        The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
        Whether approved for reporting?1
          For the petitioners:                         Mr. Divya Raj Singh, Advocate with





                                                       petitioners No.1 to 3.
           For the respondents:                        Mr. S.C. Sharma, Addl. Advocate
                                                       General, for respondent No.1.

                                                       Mr. Lovneesh Kanwar, Advocate with
                                r                      respondent No.2, and her mother,

                                                       father.

                Chander Bhusan Barowalia, Judge (oral)

Learned counsel appearing on behalf of the petitioners

and respondent No.2 have submitted that the matrimonial disputes

inter se the parties, which was pending since long has been amicably

resolved, as per the compromise, which is placed on record, as

Exhibit-C.

2. In view of the compromise, Exhibit-C, FIR No.160 of

2012, dated 10.6.2012, under Sections 498-A, 406, 506 read with

section 34 of the Indian Penal Code, registered at Police Station Sadar,

District Hamipur, is quashed. Since the FIR has been quashed,

pending proceedings before any other authority(ies), on the basis of

Whether reporters of Local Papers may be allowed to see the judgment? Yes.

FIR, renders infructuous and are quashed, as such. As far as the other

matters inter se the parties are concerned, they have stated that they

will abide by the terms and conditions of Compromise Exhibit-C, in

.

letter and spirit.

3. In view of the above, the present matter stands disposed

of as per Compromise Exhibit-C, parties to abide by Exhibit-C, in letter

and spirit. This Court deems it proper to place on record words of

appreciation for the learned counsels for the parties for the valuable

efforts put in by them. No further orders are required to be passed

except that the parties to abide by the terms and conditions of

Compromise Exhibit-C, which will be a part of this order.

Pending application(s), if any, also stands disposed of.

Copy dasti.

(Chander Bhusan Barowalia) th 18 March, 2021. Judge

(CS)