MANOJ KUMAR MAURYA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioners/accused in two cross FIRs have come up before this Court under Sec. 482, Code of Criminal Procedure, 1973, by filing two separate petitions mentioned above seeking quashing of their respective FIRs and consequential proceedings because they have compromised the matter.

(2.) In Cr.MMO No. 455 of 2021, the FIR sought to be quashed is FIR No.111 of 2020 whereas in Cr.MMO No. 458 of 2021, is FIR No.84 of 2020. The alleged incidents took place in the jurisdiction of Police Station East, Shimla. Some of the petitioners/accused were under the influence of liquor. The intoxication led to a brawl, subsequently assaults and cross-FIRs. Now, both the parties have compromised the matter vide separate compromise deeds Annexure P-1 to the respective petitions. Today, all the accused and also the complainants appeared and made statements on oath that they have compromised the matter.

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