DINA NATH Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, prayer has been made on behalf of the petitioner for quashing of FIR No. 146 of 2018 dtd. 12/10/2018, under Ss. 279 & 337 of IPC and Sec. 187 of Motor Vehicles Act, registered at Police Station Barsar, District Hamirpur, H.P., as well as consequent proceedings, if any, pending before the court below, on the basis of compromise/amicable settlement arrived inter-se parties.

(2.) Averments contained in the petition, which is duly supported by an affidavit, reveal that FIR sought to be quashed in the instant proceedings came to be lodged at the behest of respondent No.2-complainant, who alleged that on 12/10/2018, a vehicle bearing registration No. HP01A2712 being driven by the petitioner hit her while she was standing on the side of the road, as a consequence of which, she suffered multiple injuries. On the basis of aforesaid statement made by respondent No.2-complainant, police lodged FIR sought to be quashed in the instant proceedings and thereafter, after completion of investigation, presented challan in the competent court of law, but before same could be taken to its logical end, parties to the lis have resolved to settle their dispute amicably inter-se them by way of compromise placed on record.

(3.) On 27/4/2021, this Court having carefully perused compromise placed on record deemed it necessary to cause presence of parties especially respondent No.2 so that genuineness and correctness of the compromise could be ascertained. Besides above, this court had also directed the State to verify the factum with regard to compromise.