ASHWANI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, arraigned as accused in the FIR mentioned above, has come up before this Court under Sec. 482, Code of Criminal Procedure, 1973, for quashing the proceedings because they have compromised the matter.

(2.) 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.

(3.) On 9/7/2020, police officials of the above captioned Police Station received information about an accident taking place in Solan bazar during mid-night. The complainant stated that he had parked his vehicle in the parking outside his house. At about 1:35 a.m., he heard a sound of collision and when he came out he saw that a truck had hit his car. He noticed the number of the truck and informed the Police Station. Based on this information, police registered the FIR mentioned above.