AMIR HUSSAIN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition, under Sec. 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code"), has been maintained by the petitioners for quashing of F.I.R No. 38/2019, dtd. 28/3/2019, under Ss. 324, 504 and 34 of the Indian Penal Code (hereinafter to be called as "IPC"), registered at Police Station Amb, District Una, H.P., alongwith consequent proceedings arising out of the said FIR, pending before the learned trial Court.

(2.) Briefly stated the facts, giving rise to the present petition are that on 28/3/2019 around 8:15 p.m., the complainant/respondent No. 4 was going to a shop and when he was midway, the petitioners came there and started abusing him. They also slapped him and gave a weapon blow on his head. Owing to which, he sustained injuries on his head. Consequently, F.I.R No. 38/2019, dtd. 28/3/2019, under Ss. 324, 504 and 34 of IPC, came to be registered against the petitioners. However, now the parties have settled their dispute amicably, vide Compromise Deed (Annexure P­3) and in order to maintain their relation cordial, they do not want to continue with the present case. Hence, the present petition.

(3.) Learned Counsel for the petitioners has argued that as the parties have compromised the matter vide Compromise Deed (Annexure P­3), no purpose would be served by keeping the proceedings alive, therefore, the FIR, alongwith consequent proceedings arising out of the same, pending before the learned trial Court may be quashed and set aside.