MOHIT SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) This is a petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.0245 dated 16.06.2019 (Annexure P-1) under Sections 279, 337, 427 of the Indian Penal Code, 1860 registered at Police Station Chowki, Sector 5, Panchkula, on the basis of a compromise dated 01.12.2019.

(3.) Learned counsel for the petitioner has contended that the allegations in the FIR were that the complainant/respondent No.3 herein was going to Zirakpur from Majri Chowk, Panchkula on TVSXL-100Heavy Duty No.CH-135-P-1897. When he reached some distance from Majri Chowk, Panchkula, one vehicle bearing No.HR03-Y-0888 came from the wrong side in front of him and hit him. Due to the impact he fell on the road. The driver of the car ran away from the spot and some known person had taken him to the hospital where he received 11 stitches on the right leg and minor injuries on his arm. He further contends that the parties have since entered into a compromise (Annexure P-2) and an amount of Rs. 21,000/- has been paid to the complainant and now the matter has been settled between the parties.