AJAY KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(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 1/8/2021, the complainant-second respondent informed the police that when he was returning from B.C.S. to Khilini, then at about 5.30 p.m., a Car came from wrong side and hit his bike. Due to its impact, he fell down and received injuries on his leg, shoulder, arm as well as on his head. The person working with him had brought him to IGMC, Shimla for treatement. Based on the said information, the police registered FIR mentioned above. Now vide compromise deed Annexure P-2, the complainant has compromised the matter with the accused. The complainant is an 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 mentioned above and closure of all consequential proceedings.