SUKHBIR SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The instant petition has been filed for quashing of FIR No. 0112 dated 1707.2022, registered at Police Station, Dharampur, District Solan, H.P. under Ss. 451, 506, 34 of IPC and consequent criminal proceedings arising therefrom, on the ground that the parties have compromised the matter.

(2.) It is averred in the petition that on 25/26/9/2022, compromise has been arrived at between the parties with the intervention of respectable persons and elders. After such compromise, all disputes inter se them, have been resolved and they have decided to live in peace in future.

(3.) Petitioner as well as respondents No. 2 and 3 are present in the Court today. Their separate statements have been recorded.