RANJEET Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The accused (petitioner herein), after compromising the matter with complainant/respondent No.4, has come up before this Court under Sec. 482 Cr.P.C., by invoking inherent powers of this Court, seeking quashing of FIR No. 36 of 2023, dtd. 27/3/2023, under Ss. 279, 337 and 338 of Indian Penal Code, registered at Police Station Dhanotu, District Mandi, H.P.

(2.) The present FIR was lodged by complainant-respondent No. 4, Smt. Jamna Devi, whose statement was recorded by a Co-ordinate Bench of this Court on 18/5/2023 and she was duly identified by Mr. Anil Kapoor, Advocate.

(3.) In her statement, complainant/respondent No.4 stated that FIR No. 36 of 2023, dtd. 27/3/2023, under Ss. 279, 337 and 338 IPC at Police Station Dhanotu, District Mandi, H.P., was registered by the police. She further stated that she did not inform the police about any incident, as reported in the FIR in question and her signatures were obtained subsequently. She did not see the accident of two vehicles, i.e., one motorcycle and a car from her house. She has also stated that she cannot state who was at fault and the petitioner has entered into a compromise with her, vide Compromise Deed, Annexure P-2. She has no objection in case the aforesaid FIR is quashed.