NEERAJ MAAN Vs. STATE OF HP

JUDGEMENT

(1.) By way of present petition filed under Sec. 482 CrPC, prayer has been made by the petitioner-accused for quashing of FIR No. 193 of 2019 dtd. 17/12/2019, registered at Police Station Jawalamukhi, District Kangra, H.P., under Ss. 279, 337 and 338 IPC alongwith consequential proceedings pending in the competent court of law.

(2.) Precisely the case of the petitioner, as emerge from the pleadings is that the FIR sought to be quashed in the instant proceedings came to be lodged at the behest of respondent No.2 (hereinafter, 'complainant'), who alleged that on 1712.2019, he alongwith his friend i.e. Neeraj Maan-petitioner, had gone to Jawalamukhi on motorcycle bearing registration No.PB07BQ0419, being driven by the petitioner. He alleged that while they were going back from Jawalamukhi and had reached near Nadaun, petitioner lost control of the motorcycle and hit the same with a bridige, as a result of which, they both fell down from the bridge and sustained injuries. Complainant alleged that accident happened on account of rash and negligent driving of the petitioner. On the basis of aforesaid complaint, FIR sought to be quashed in the instant proceedings came to be lodged against the petitioner under Ss. 279, 337 and 338 IPC. Though after completion of investigation police presented challan in the competent court of law but before same could be taken to its logical end, parties have entered into compromise and resolved to settle the dispute inter-se them amicably. In the aforesaid background, petitioneraccused has approached this court in the instant proceedings, praying therein for quashing of FIR and consequential proceedings in the competent court of law.

(3.) Pursuant to order dtd. 7/12/2022, respondent-State has filed the status report, wherein factum with regard to compromise arrived inter-se parties already stands acknowledged. Alongwith aforesaid status report, statements given by both the petitioner and respondent No.2 have also been annexed, wherein they categorically stated that on account of amicable settlement, they do not wish the prosecute the case further.