ASHOK Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, a prayer has been made to quash FIR No. 115/2021 dtd. 12/7/2021, registered at Police Station Sadar, Hamirpur, District Hamirpur, H.P. under Ss. 451, 341, 323, 504, 506 read with Sec. 34 of IPC and Sec. 3 (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and consequent criminal proceedings pending before learned Special Judge, Hamirpur, District Hamirpur, H.P.

(2.) It is averred in the petition that the occurrence had taken place due to sudden provocation between the parties and as the parties are residents of same Tehsil and were known to each other since long, they have entered into a compromise to put an end to their dispute. The terms of the compromise have been reduced into writing vide Annexure P-3. The parties have decided to live in peace in future. On such averment, a prayer has been made to quash the aforesaid FIR and consequent criminal proceedings.

(3.) On notice, respondent No.4/complainant appeared before this Court on 7/11/2022. His statement was recorded on oath. Respondent No.4/complainant stated that he had entered into a compromise with the petitioners. He further stated that the parties to dispute belonged to the same area and with the intervention of elders, the compromise has been arrived at. In view of such compromise, he did not want to carry the litigation further and wanted to maintain the peace with the petitioners. He further stated that in view of the compromise, he had no objection in case the FIR No.115/2021, dtd. 12/7/2021, registered at Police Station Sadar, Hamirpur, District Hamirpur, H.P. under Ss. 451, 341, 323, 504, 506 read with Sec. 34 of IPC and Sec. 3 (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and consequent criminal proceedings were quashed.