NAVAL KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) FIR No. Dated Police Station Ss. 0267 21/10/2021 City, District Sri Muktsar 279 & 337 IPC Sahib The petitioner, arraigned as an accused in the above captioned FIR, has come up before this Court under Sec. 482 CrPC for quashing of the FIR and all consequential proceedings based on the compromise with the victim(s).

(2.) The gist of the allegations against the petitioner is that the complainant (respondent No.2) made a complaint to the police that his nephew was met with an accident due to rash and negligent driving of the petitioner in a public way. The private respondent(s) suffered injuries leading to the registration of FIR captioned above.

(3.) During the pendency of the petition, the accused and the injured have compromised the matter, and its copy is annexed with this petition as Annexure P-2. After that, the petitioner has come up before this Court to quash the FIR, and in the quashing petition, the injured have been impleaded as respondent(s).