KULWINDER SINGH Vs. ANKUSH KUMAR

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.19/2021 dtd. 9/2/2021 under Ss. 279 and 337 of the Indian Penal Code, registered at Police Station Dharamshala District Kangra, 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 on 9/2/2021 around 7:00 p.m, petitioner drove a vehicle bearing registration No.HP-39E-8929 in a rash and negligent manner so as to endanger human life and personal safety of others, struck against a motorcycle bearing registration No.HP-40C- 0583, as a result of which, respondent No.1 sustained injuries. On the basis of the aforesaid information given by the complainant, the instant FIR came to be lodged. Now, the parties have entered into a compromise, vide Compromise deed (Annexure P-2) stating therein that the complainant does not want to pursue the case against the petitioner.

(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 petitioners and the FIR/Challan, may be quashed and set aside.