(1.) By way of instant petition, prayer has been made on behalf of the petitioner for quashing of FIR No. 6/18 dated 10.1.2018, under Sections 341, 147, 149, 353, 332 and 506 of IPC, registered with Police Station Barmana, District Bilaspur, H.P., as well as consequent proceedings pending before the court below, on the basis of compromise/amicable settlement arrived inter-se parties.
(2.) Averments contained in the petition, which is duly supported by an affidavit as well as document annexed therewith reveals that FIR sought to be quashed in the instant proceedings came to be lodged at the behest of respondent No.3-complainant (herein after referred to as "the complainant"), who alleged that on 10.1.2018, while he was driving HRTC bus bearing HP-38D-0921 enroute Shimla to Katra, occupants of car bearing HP-24-4850 coming from the Bilaspur side stopped the bus after overtaking it. Complainant further alleged that occupants of the car opened the window of the bus and slapped him. He alleged that all the occupants of the car made an attempt to cause serious injury to him, but they after having seen passengers getting down from the vehicle fled away from the spot, but while leaving extended threats to him. On the basis of aforesaid complaint, FIR sought to be quashed in the instant proceedings came to be lodged against the petitioner as well as performa respondents No. 4 to 7. After completion of investigation, police has already filed challan in the competent court of law. However, fact remains that before case initiated at the behest of the complainant could be taken to its logical end, parties to the lis have resolved to settle their dispute amicably inter-se them by way of compromise placed on record.
(3.) Respondent No.3 Sh. Santosh Kumar, (complainant), who is otherwise present before this court and duly represented by Mr. Rahul Advocate, states on oath that he of his own volition has entered into compromise (Annexure P-3), whereby both parties have resolved to settle their dispute amicably inter-se them. He states that FIR lodged at his behest is result of misunderstanding and since he has compromised the matter with the accused, he shall have no objection in case, prayer made in the petition for quashing of FIR as well as consequent proceedings is accepted. Such statement made on oath is taken on record.