SUSHANT MAHAJAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Section 482 Cr.P.C. praying for quashing of FIR No.186 dated 20.11.2016, under Sections 279, 337 and 338 of the Indian Penal Code, 1860, registered at Police Station City Gurdaspur, District Gurdaspur along with all consequential proceedings arising therefrom on the basis of compromise dated 30.11.2016, entered into between the parties i.e. petitioner as well as respondent Nos.2 and 3.

(2.) Brief facts of the case are that on 04.11.2016 at about 02:00 PM, complainant/respondent No.2-Kamlesh along with her husband/respondent No.3-Subhash Chander Sharma was coming from Dinanagar to Gurdaspur on their Moped, driven by respondent No.3. Then a black coloured Pulsar Motorcycle, without number plate, came on the wrong side in a fast speed and without blowing horn, hit his vehicle to respondent No.3 and due to that, he suffered injuries on his person. Thereafter, he was shifted to GovernmentHospital, Gurdaspur. Later on, complainant came to know that driver of the offending vehicle was petitioner. Hence, the present FIR was registered.

(3.) This Court, while issuing notice of motion on 29.11.2018, passed the following order:-