PRADEEP KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under S.482 CrPC, prayer has been made on behalf of the petitioner for quashing of FIR No. 37, dtd. 14/8/2022 under Ss. 279 and 337 IPC registered with Police Station Kunihar, District Solan, Himachal Pradesh as well as consequential proceedings, if any, pending in the competent court of law, on the basis of compromise arrived inter se parties.

(2.) Precisely, the facts of the case, as emerge from the record, are that the FIR, sought to be quashed in the instant proceedings, came to be instituted at the behest of respondent No.2/complainant-Kameshwar, who alleged that on 14/8/2022, at 6.00 pm, while he was going to Kunihar driving his Scooty bearing registration No. HP-11A -5794,, a car bearing registration No. HP-64C-2197 being driven by the petitioner came from behind and hit his scooty, as a consequence of which, he fell down and suffered injuries. He alleged that the accident occurred on account of rash and negligent driving of aforesaid car by the petitioner. Though after completion of investigation, police has presented Challan in the competent court of law, but before the same could be taken to its logical end, parties have entered into compromise, whereby they have resolved to settle the dispute inter se them amicably.

(3.) Vide order dtd. 28/9/2022, this court while directing Respondent State to verify factum of compromise, if any, arrived inter se parties, also deemed it necessary to cause presence of the parties, especially, respondent No.2 at whose instance, FIR sought to be quashed in the instant proceedings came to be lodged, so that factum with regard to compromise arrived inter se parties could be ascertained.