VISHAL THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, prayer has been made on behalf of the petitioners for quashing of FIR No. 53 of 2020 dtd. 5/3/2020, under Ss. 279 and 337 of IPC, registered with Police Station Sadar, District Hamirpur, H.P., as well as consequent proceedings, if any, pending before the court below, on the basis of compromise/amicable settlement arrived inter-se parties.

(2.) Averments contained in the petition, which is duly supported by an affidavit, reveal that FIR sought to be quashed in the instant proceedings came to be lodged on the basis of complaint made by police official namely Surender Kumar, who had reached the spot after having received intimation with regard to accident involving vehicles bearing registration No. HP-74-3565 and CH-01-AW-8685, being driven by petitioner No.1 and petitioner No.2. As per investigation, both the vehicles detailed herein above, collided with each other near NIT Hamirpur, as a consequence of which, drivers of both the vehicles received injuries and as such, were taken to the hospital. After completion of investigation, police presented two different challans in the competent court of law, which are pending adjudication, but before same could be taken to its logical end, parties to the lis have resolved to settle their dispute amicably inter-se them by way of compromise placed on record.

(3.) Vide order dtd. 26/10/2021, this Court while issuing notices to the parties deemed it necessary to cause presence of the petitioners as well as the complainant so that factum with regard to genuineness and correctness of the compromise is ascertained.