SURJEET KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is maintained by the petitioner under Sec. 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code") for quashing of F.I.R No.149 of 2021 dtd. 8/10/2021, under Ss. 279 and 337 of the Indian Penal Code, registered at Police Station Gagret, Tehsil Ghanari, District Una, alongwith all consequential proceedings arising out of the said F.I.R., pending before the learned trial Court.

(2.) Briefly stated the facts, giving rise to the present petition, as per the prosecution story, are respondent No.4 made a written complaint to the police alleging therein that on 7/10/2021 around 8:45 p.m. petitioner drove a vehicle bearing registration No.PB-10BL-5413 in a rash and negligent manner so as to endanger human life and personal safety of others struck against respondents No.5 and 6, as a result of which, they received simple injuries. On the basis of the aforesaid information given by the complainant, the instant FIR came to be lodged. Now, the parties have entered into a compromise, vide Compromise deed (Annexure P-2) stating therein that they do not want to pursue the case against the petitioner. Hence, the present petition.

(3.) Learned counsel for the petitioner has argued that as the parties have compromised the matter, no purpose will be served by keeping the proceedings against the petitioners and the FIR/Challan, may be quashed and set aside.