INDERJEET SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition has been preferred under Sec. 482 Cr.P.C. for quashing of FIR No. 198, dtd. 19/9/2017, registered under Ss. 147, 149, 323, 324, 506 and 34 of Indian Penal Code (hereinafter in short 'IPC'), at Police Station Nalagarh, District Solan HP and quashing of proceedings initiated in pursuant thereto pending in the concerned Court.

(2.) Respondent No.3 Ravi Choudhary is complainant, who was present in Court on 6/4/2022, in his statement recorded on oath on that day, has stated that on the day of incident, an altercation took place which resulted into the incident and in sequel thereto, he had lodged FIR in present case. He has further deposed that three accused Suraj, Pradep and Inderjeet are resident of his village, whereas, two other accused Hira Singh and Jagmeet Singh are residents of nearby area, though at some distance from his village. He has stated that after incident, with intervention of families, they have entered into a compromise and petitioners have also not repeated such incident thereafter, rather, they have developed good relations with each other and they are in talking terms and living peacefully and to continue harmonious and peaceful relations and also keeping in view future of petitioners, who are young educated unemployed persons, he has decided to withdraw the case as well as criminal proceedings initiated against present petitioners. It has been further stated by him that he has deposed in Court out of his free will, consent and also without any kind of threat, coercion or pressure etc.

(3.) Petitioners namely Inderjeet Singh, Hira Singh, Suraj Kumar and Pardeep Kumar, who were present on 6/4/2022, whereas petitioner Jagmeet Singh, who is present in Court today, vide separate statements, recorded on oath, endorsing the statement of complainant as true and correct, have stated that they have undertaken not to repeat such incident in future and also to maintain peaceful and harmonious relations with each other. They have also deposed that compromise, duly signed by them, is out of their free will, consent and also without any kind of threat, coercion or pressure etc.