JAGAT RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for quashing of FIR No. 157 of 2016 dtd. 27/8/2016 under Ss. 451, 323, 324, 504, 506 and 34 of IPC, registered at Police Station Nalagarh, District Solan, H.P. and criminal proceedings arising therefrom on the ground that the matter has been compromised between the parties.

(2.) It is averred in the petition that the matter has been settled between the parties with the intervention of respectable persons of the society. Petitioner and respondent No.2 belong to same village. In order to maintain good, cordial and peaceful relations, the matter has been settled by an amicable resolution.

(3.) Petitioner and respondent No.2 are present in Court today. Their separate statements have been recorded.