RASHPAL SINGH 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.208 of 2021, dtd. 27/12/2021 under Ss. 279 and 337 of the Indian Penal Code, registered at Police Station Indora, District Kangra, H.P. alongwith all consequential proceedings arising out of the said F.I.R., pending before the learned trial Court.

(2.) Briefly stating the facts, giving rise to the present petition, as per the prosecution story, are that respondent No.3 made a written complaint to the police alleging therein that on 27/12/2021 around 12:30 p.m, petitioner drove vehicle bearing registration No.HP- 38B-6182, in a rash and negligent manner so as to endanger human life and personal safety of others and struck against him, as a result of which, respondent No.3-complainant, received simple injuries. Upon the statement of respondent No.3, an FIR was lodged against the petitioner. Now, the parties have entered into a compromise, vide Compromise (Annexure P-6) stating therein that the complainant does not want to pursue the case against the petitioner. Hence, the present petition.

(3.) Learned Senior 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 petitioner and the FIR/Challan, may be quashed and set aside.