AMANDEEP SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition filed under S.482 CrPC, prayer has been made on behalf of the petitioners for quashing of FIR No. 310, dtd. 22/8/2021 under Ss. 324, 341, 323 and 34 IPC registered at Police Station Una, District Una, Himachal Pradesh alongwith consequential proceedings pending before learned Judicial Magistrate First Class, Court No. (III), Una, Himachal Pradesh in case State v. Amandeep Singh and others, on the basis of compromise (Annexure P-3).

(2.) Precisely the facts of the case as emerge from record are that FIR sought to be quashed in the instant proceedings came to be lodged at the behest of respondent No.2/complainant (hereinafter, 'complainant;) who alleged that on 22/8/2021 at 9.45 pm, while he was going from his home towards Bathal Factory, a vehicle bearing registration No. HP-72-247, wherein three persons were sitting, stopped and said persons started giving beatings to him, as a consequence of which he suffered injuries on his face, head and legs. After completion of investigation, police have presented Challan in the competent court of law against the petitioners herein and case is now pending before learned Judicial Magistrate First Class, Court No. (III), Una.

(3.) During the pendency of the trial, petitioners and respondent No.2, have entered into compromise, whereby parties have resolved to settle the dispute inter se them amicably, and as such, petitioners have approached this court in the instant proceedings, for quashing of FIR as well as consequent proceedings.