(1.) The present petition, under Sec. 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code"), is maintained by the petitioner for quashing of F.I.R No. 65/2016, dtd. 21/3/2016, under Ss. 279, 337 of the Indian Penal Code and Sec. 181 of the Motor Vehicles Act, registered at Police Station Sadar, District Bilaspur, H.P., alongwith all consequent proceedings arising out of the said F.I.R., pending before the learned trial Court.
(2.) Briefly stated the facts, giving rise to the present petition are that on 21/3/2016, respondent No. 2/complainant made a complaint, wherein, it has been alleged that on 20/3/2016, around 8:15 P.M., when after closing his shop, he was going to his house and reached at place City Chowky, he saw a car and a scooty passing from there at very high speed. After some distance both car and scooty collided with each other and and rider of the scooty received injuries on his head and face. As per the complainant the accident took place on account of rash and negligent driving of both the petitioners. Accordingly, FIR No. 65/2016, dtd. 21/3/2016, under Ss. 279, 337 of the Indian Penal Code and Sec. 181 of the Motor Vehicles Act, came to be registered against petitioners. However, now the parties have entered into a compromise, vide Compromise Deed, Annexure P-1 and in order to maintain their relations cordial, they do not want to pursue the case against each other. Hence the present petition.
(3.) Learned counsel for the petitioners has argued that as the parties have compromised the matter, vide Compromise Deed (Annexure P-1), no purpose will be served by keeping the proceedings alive, hence the FIR, alongwith consequent proceedings, arising out of the same, pending before the learned trial Court may be quashed and set aside.