RITIK SHARMA Vs. HIMACHAL PRADESH BOARD

JUDGEMENT

(1.) Instant petition has been filed for quashing of FIR No.48/2021, dtd. 14/4/2021, registered at Police Station Dhalli, District Shimla. The FIR was registered under Ss. 341, 323, 324, 147, 148, 149 and 34 of the Indian Penal Code (IPC). In this petition filed under Sec. 482 of the Code of Criminal Procedure (Cr.P.C.), the petitioners have also prayed for quashing the consequent criminal proceedings initiated against them on the basis of the above-mentioned FIR.

(2.) Briefly, the facts of the case are that respondent No.2-Sh. Sunil Negi lodged a complaint against the petitioners on 14/4/2021 alleging that while he alongwith his friends were going towards market near Dhalli, some boys descended from two vehicles bearing Registration Nos.HP 09C-0567 and HP 09C-0281. These boys attacked the complainant with sharp weapons. On the basis of these allegations, the FIR in question was registered against the petitioners.

(3.) It has been submitted in the petition that with the intervention of common friends, the dispute between the parties has been amicably settled. The matter has been compromised between them. Compromise deed dated 13. 08.2021 has been placed on record of the petition as Annexure P-2. The petitioners and respondent No.2 have attended today's hearing. They have been identified as such by their learned counsel. The parties have stood by the compromise entered by them at Annexure P-2. Their separate statements to this effect have been recorded. Respondent No.2-Sh. Sunil Negi has stated that he is not willing to pursue the matter any further and has no objection in case the FIR in question and the resultant proceedings are quashed and set aside. Learned Additional Advocate General submitted that since the parties have amicably settled the matter amongst themselves, therefore, the State, i.e. respondent No.1, has no objection for allowing the petition.