VIKAS GULERIA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, arraigned as accused in the FIR mentioned above, has come up before this Court under Sec. 482, Code of Criminal Procedure, 1973, for quashing the proceedings because he has compromised the matter with the complainant and injured.

(2.) On 12/4/2021, the complainant-second respondent informed the police that when he was returning to his village on his Scooty, then at about 6.00 p.m., one royal enfield motorcycle came and hit his bike. Due to its impact, the Scooty fell down and he received injuries. Even the motorcyclist and the pillion rider fell down because of the impact. Based on the said information, the police registered FIR mentioned above. Now vide compromise deed Annexure P-2, the complainant has compromised the matter with the accused. The complainant is a matured and educated person and he stated that he has compromised this matter out of his free will.

(3.) Ld. Counsel for the parties submitted that the parties have resolved the criminal dispute between them and seek quashing of the FIR mention above and closure of all consequential proceedings.