AKSHAY JASWAL Vs. STATE OF H.P.

JUDGEMENT

(1.) Seeking quashing of FIR and subsequent proceedings, the accused, who is 18 years of age, came up before this Court by filing the present petition under Sec. 482 of Criminal Procedure, 1973. He has arraigned the complainant as 4th respondent. The victim, being minor, is represented through his natural guardian, who is arraigned as 5th respondent.

(2.) On 31/8/2021, police recorded the statement of Sunita Kumari - 4th respondent under Sec. 154 Cr.PC. She alleged that on 31/8/2021 they had gone to pay obeisance to a temple. Around 3.30 - 4.00 p.m. when they were walking towards their home then one bike came in a high speed. The bike hit the 5th respondent - victim who is aged 6 years. The injured was referred to the hospital for treatment. Upon such statement, police registered the FIR mentioned above. Medico Legal Certificate was also obtained.

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