ASHWIN SHENOY Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Seeking quashing of FIR and subsequent proceedings, the accused came up before this Court by filing the present petition under Sec. 482 of Criminal Procedure, 1973. He has arraigned the complainant as 3nd respondent.

(2.) Facts:- On 21/12/2019, the police officials received a complaint filed by the

(3.) rd respondent, who is an employee of Himachal Pradesh Public Service Commission, 2nd respondent herein about an accident. He stated that he was posted as a Driver with the Chairman of Public Service Commission. On 21/12/2019 at about 9:30 a.m., when he had parked the car in front of the residence of the Chairman of Public Service Commission and was waiting for him, then at that time, the accused, petitioner herein hit the said car with his vehicle. Based on such information, the police registered the FIR mentioned above. 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.