NAROTAM DUTT Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition, under Sec. 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code"), has been maintained by the petitioner for quashing of F.I.R No. 97 of 2020, dtd. 29/5/2020, under Ss. 279 and 337 of the Indian Penal Code (hereinafter to be called as "IPC") registered at Police Station Bharari, District Bilaspur, 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 29/5/2020, while respondent No.2 after closing his wine shop was going to his home through motorcycle bearing registration No.PB-10CT-0167, when he reached near Padyalag, JCC Crasher, petitioner, who was going from Dadhol through vehicle bearing registration No.HP23A-8065, suddenly taken "U' turn without giving any signal struck against the vehicle of respondent No.2, as a result of which, respondent No.2 sustained injuries. 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-3), dtd. 6/10/2021, 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 petitioner and the FIR/Challan, may be quashed and set aside.