SHIVAKAR NEGI Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, a prayer has been made for quashing of FIR No. 98 of 2018, dtd. 22/4/2018, registered at Police Station West Boileauganj, Shimla, H.P., under Sec. 279 of the Indian Penal Code and Ss. 187, 185 and 181 of the Motor Vehicle Act, 1954 and consequent criminal proceedings arising therefrom.

(2.) It is averred in the petition that parties have entered into a compromise on 28/3/2022 and thereafter complainant-respondent No. 2 does not intend to further prosecute the petitioner.

(3.) On 24/4/2018, at about 11:30 pm, respondent No. 2 was proceeding towards his home near Summer hill, Shimla in his personal car. As per allegations made in the FIR, another vehicle came from opposite side being driven rashly and negligently by petitioner and had hit the vehicle of respondent No. 2-complainant.