RAVI KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has filed the present petition, under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Cr. P.C.) for quashing of FIR No.238 of 2022, dtd. 3/12/2022, under Ss. 279 and 337 of the Indian Penal Code (hereinafter referred to as 'the IPC') registered with Police Station, Ghumarwin, District Bilaspur, as well as, the proceedings resultant thereto, pending before the learned Judicial Magistrate First Class, Court No. 3, Ghumarwin, District Bilaspur, H.P.(hereinafter referred to as 'the trial Court').

(2.) Relief, as claimed for, has been sought on the ground that the matter has been compromised between the petitioner and respondents No. 2 and 3, in order to maintain cordial relations, as they are residents of the same area.

(3.) The terms and conditions of the compromise have been reduced into writing, which has been annexed with the petition, as Annexure P-3.