SANJEEV SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, prayer has been made on behalf of the petitioner for quashing of FIR No. 257 of 2015 dtd. 15/10/2015, under Ss. 279, 337 and 338 of IPC, registered with Police Station Sadar, District Bilaspur, H.P., as well as consequent proceedings, if any, 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, reveal that FIR sought to be quashed in the instant proceedings came to be lodged at the behest of the petitioner No.2-complainant (herein after referred to as "the complainant"), who alleged that on 15/10/2015, while she was coming back from Regional Hospital Bilaspur to Kasoria in her scooter bearing HP-24B-6648, one motor cycle bearing registration No. HP-24B-0358 being driven by the petitioner-accused rashly and negligently came in high speed and hit them, as a result of which, they suffered injuries. In the aforesaid background, FIR sought to be quashed in the instant proceedings came to be lodged against the petitioner-accused. After completion of investigation, police presented challan in the competent court of law, but before same 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.) Pursuant to aforesaid order, Mr. Desh Raj Thakur, learned Additional Advocate General, has placed on record communication received from SHO, PS Bilaspur, District Bilaspur, wherein factum with regard to compromise arrived inter-se parties has been duly acknowledged.