RAJ MOHHAMAD @ RAZZII Vs. STATE OF H.P.

JUDGEMENT

(1.) The present petition is maintained by the petitioner under Section 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code") for quashing of F.I.R No. 99 of 2013, dated 26.10.2013, under Sections 457 and 380 of the Indian Penal Code, registered at Police Station, Tissa, District Chamba, H.P.

(2.) Briefly stating the facts, giving rise to the present petition, as per the prosecution story, are that respondent No.2- complainant, resident of village Nichla Viyas, Post Office Tarella, Tehsil Churah, District Chamba, maintained a complaint alleging therein that in the month of November, 2012, he purchased a Motor Cycle (Hero Honda Hunk) bearing registration No.HP-44- 2453, amounting to Rs.68,000/-, which is registered in the name of his elder son, namely, Bhupinder Singh, who was studying in Sukhwinder Singh Engineering College. On 22.10.2013, someone stolen the aforesaid vehicle from the storeroom of Shri Paras Ram son of Shri Baldev, where respondent No.2 used to park his vehicle. Pursuant thereto, statement of respondent No.2 came to the Police Station for lodging FIR against the petitioner. Now, respondent No.2 entered into a compromise, on the basis of compromise deed, Annexure P-2, stated that he does not want to pursue the case against the petitioner. Hence, the present petition.

(3.) Learned counsel for the petitioner has argued that as the parties have compromised the matter, no purpose will be served by keeping the proceedings against the petitioners and the FIR/Challan, may be quashed and set aside.