BHIM SINGH Vs. STATE OF H.P

JUDGEMENT

(1.) The instant petition, under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as "Cr.PC"), has been filed by petitioners Bhim Singh and Nihal Singh, on the basis of compromise arrived at between them for quashing of FIR No. 35 of 2020, dtd. 21/2/2020, registered in Police Station Karsog, District Mandi, Himachal Pradesh, under Ss. 279, 337 of the Indian Penal Code (in short "IPC") and Sec. 185 of the Motor Vehicle Act (in short "MC Act") and consequent proceedings arising thereto.

(2.) Petitioner No. 1 Bhim Singh and petitioner No. 2/complainant Nihal Singh are present in the Court and they have been duly identified by their counsel. Their statements, on oath, have been recorded separately.

(3.) In his statement, complainant-petitioner No. 2 Nihal Singh stated that he suffered injuries in the accident and lodged report with the Police with respect to accident and later on Bhim Singh explained to him that Car skidded suddenly and it was beyond his control to regulate the movement of the Car at that time as after applying brake it suddenly revolved and hit the Motorcycle with its rear side. He further deposed that considering his explanation, he found that Bhim Singh was not at fault, therefore, he has compromised the matter with him.