(1.) The petitioner, accused in the FIR captioned above, came up before this Court has come up before this Court under Sec. 482, Code of Criminal Procedure, 1973, for quashing the FIR and proceedings because they have compromised the matter.
(2.) Respondent No.2, Ram Partap, informed the police of the above mentioned police station that when he was riding his motorcycle, then he gave indicator to take turn towards his right side. At that time, one car bearing Punjab number came and hit his motorcycle, due to which, he alongwith pillion rider respondent No.3, Ram Swaroop, sustained injuries. Based on this information, police registered the FIR mentioned above.
(3.) The petitioner has filed the present petition for quashing of FIR before this Court and subsequently, he has also filed an application for placing on record notice of accusation and also challenged the same. He has also annexed compromise deed with the petition.