ADITYA SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is maintained by the petitioner under Sec. 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code") for quashing of F.I.R No.184 of 2020, dtd. 11/6/2020, under Ss. 279 and 337 of the Indian Penal Code and Sec. 187 of Motor Vehicles Act, registered at Police Station Nalagarh, District Solan, H.P, alongwith all consequent proceedings arising out of the said F.I.R., pending before the learned trial Court.

(2.) Briefly stating the facts, giving rise to the present petition, as per the prosecution story, are that on 11/6/2020, around 8:00 p.m at place Kirpalpur, District Nalagarh, petitioner drove a vehicle bearing registration No.HP-12-J-8832 in a rash and negligent manner so as to endanger human life and personal safety of others, struck against a vehicle bearing registration No.HP-12H-8751 and ran away from the spot, as a result of which, respondent No.2, received simple injuries. Pursuant thereto, statement of respondent No.3 came to the Police Station for lodging FIR against the petitioner. Now, the parties have entered into a compromise vide Compromise Deed Annexure P-2, dtd. 15/3/2021, stating therein 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 petitioner and the FIR/Challan, may be quashed and set aside.