RUKAM DEEN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is maintained by the petitioner under Sec. 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code") for quashing of F.I.R No.117 of 2016 dtd. 26/6/2016 under Sec. 324 and Sec. 34 of the Indian Penal Code, registered at Police Station Amb, District Una, H.P. alongwith all consequential proceedings arising out of the said F.I.R., pending before the learned trial Court.

(2.) Briefly stated the facts, giving rise to the present petition, as per the prosecution story, are that respondent No.4/complainant made a complaint before the police alleging therein that on 26/6/2016 around 9:00 a.m, petitioner voluntarily causing hurt to her with a sharp edged weapon, as a result of which, respondent No.4 sustained grievous injuries. On the basis of statement of the complainant, FIR in question was registered. Now, the parties have entered into a compromise, vide Compromise deed (Annexure P-5) stating therein that the complainant does not want to pursue the case against the petitioner. Hence, the present petition.

(3.) Learned counsel for the petitioner has argued that as the parties have compromised the matter, no purpose will be served by keeping the proceedings against the petitioner and the FIR/Challan, may be quashed and set aside.