SUNDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition coming on for admission this day, the Court passed the following: 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 he has compromised the matter with the complainant and injured.

(2.) On 26/12/2020, the second respondent was driving his bike towards Sanjauli. At about 8.30 a.m., when he reached Navbahar, one Maruti Car coming from wrong side hit his bike and he fell down. Due to such accident, he had received injuries on his arm, head and face. He was taken to IGMC, Shimla for treatement. Now vide compromise deed Annexure P-2, the complainant has compromised the matter with the accused on the ground that the case was registered due to misunderstanding. The complainant is a matured and educated person and he stated that he has compromised this matter out of his free will.

(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. ANALYSIS: