MANOHAR LAL Vs. STATE OF H.P..

JUDGEMENT

(1.) Learned Counsel for the petitioner is permitted to carry out correction in the memo of parties.

(2.) By means of the instant petition preferred under Section 482 of the Code of Criminal Procedure, a prayer has been made for quashing of FIR No. 0231, dated 30.08.2018, registered under Section 279 and 337 of Indian Penal Code at Police Station Balh, District Mandi, H.P, and consequential proceedings arising therefrom.

(3.) The gist of the case of the petitioner is that FIR in question was lodged by respondent No.3 Paras Ram, alleging that on 30.08.2018, while he was standing outside his shop at Troh Chowk, at about 3.45 P.M., the petitioner while driving a Bus bearing No. HP-61- 3075, in rash and negligent manner hit the Motorcycle bearing No. HP-33C-5597, resultantly, causing injuries to respondents No. 4 and 5, which led to registration of FIR in question. Respondent No.5 Lalit Kumar is minor son of respondent No.4 Tulsi Ram. It has been submitted that parties have now amicably settled their disputes and a compromise deed has been executed between the parties in this regard on 20.11.2018. This compromise deed has been placed on record at Annexure P-2.