BRAHAM DASS Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition, under Sec. 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code"), has been maintained by the petitioners for quashing of F.I.R No. 145/2018, dtd. 1/7/2018, under Ss. 323, 324, 341 and 504 of the Indian Penal Code (hereinafter to be called as "IPC"), registered at Police Station Amb, District Una, H.P., alongwith consequent proceedings arising out of the said FIR.

(2.) Briefly stated the facts, giving rise to the present petition are on 1/7/2018, respondent No. 5/complainant made a complainant against the petitioners that today around 10:30 a.m., when she went to her field, the petitioners started abusing her and gave fist and kick blows to her and when her son/respondent No. 4 came to rescue her, the petitioners attacked him with iron rod. Owing to which they sustained injuries. Consequently, F.I.R No. 145/2018, dtd. 1/7/2018, under Ss. 323, 324, 341 and 504 of IPC, came to be registered against the petitioners. However, now the parties have settled their dispute amicably and to this effect they have placed on record, Compromise Deed (Annexure P-2) and Affidavit (Annexure P-3), and in order to maintain their relations cordial, they do not want to continue with the present case.

(3.) Learned Counsel for the petitioners has argued that as the parties have compromised the matter, no purpose would be served by keeping the proceedings alive, therefore, the FIR, alongwith consequent proceedings arising out of the same, may be quashed and set aside.