DALIP 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.41 of 2021 dtd. 27/8/2021, under Ss. 186, 189, 504 and 506 of the Indian Penal Code, registered at Police Station Shillai, District Sirmaur, H.P. 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 that respondent No.2 made a written complaint to the police alleging therein that on 27/8/2021 around 12:15 p.m. petitioner lodged online complaint before the Himachal Pradesh State Electricity Board regarding non-issuance of electricity bill for a long time, as such, upon the directions of higher authorities, respondent No.2 came to the spot for the redressal of his grievance, while asking about the reason for non-issuance of the electricity bill, the petitioner used filthy language and also threatened to kill him. Now, the parties have entered into a compromise, vide Compromise Deed, (Annexure P-2) dtd. 11/4/2022, stating therein that the complainant does 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 petitioner and the FIR/Challan, may be quashed and set aside.