BIHARI LAL SHARMA Vs. STATE OF HP

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. 278, dtd. 15/12/2021, registered at Police Station Ghumarwin, Bilaspur, under Ss.447, 448, 504 and 506 IPC as well as consequential proceedings, if any, pending in the competent court of law

(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 lodged at the behest of respondent No.3-Rajneesh Mehta, who at first instance by way of complaint submitted to the Deputy Superintendent of Police Ghumarwin, alleged that the petitioner alongwith other family members, as named in the FIR forcefully entered the land belonging to the complainant and fixed CCTV cameras towards land/house of the complainant, without his consent and their privacy has been violated.

(3.) Averments contained in petition and other material available on record reveals that there was some civil litigation inter se parties qua the land adjoining to the suit land which is subject matter of present case. In the said litigation, parties have compromised the matter and cases filed by parties against each other have been withdrawn, which is evident from compromise. Though, initially the petitioner prayed for quashing of FIR on its own merit but subsequently parties have entered into compromise, whereby they have resolved to settle the dispute inter se them amicably.