SACHIN BIHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioners-Sachin Bihan and Raj Kumar have filed the present petition, under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC'), for quashing FIR No. 45 of 2023, dtd. 24/3/2023, registered under Ss. 354-A, 509 and 34 of the Indian Penal Code (hereinafter referred to as the 'IPC'), with Police Station Amb, District Una, H.P., alongwith the consequential proceedings, on the basis of the compromise between the parties.

(2.) According to the petitioners, respondent No. 2 (complainant) had lodged the said FIR against them, on account of some misunderstanding. After the registration of the FIR, the criminal machinery swung into motion. Thereafter, in order to live in peace and harmony, the parties to the FIR, i.e. petitioners and respondent No. 2, have entered into compromise and all the misunderstandings between them have been sorted out. The terms and conditions of the compromise have been reduced into writing on 26/4/2023, which have been annexed with the petition, as Annexure P-2.

(3.) The compromise is stated to have been effected on the ground that the petitioners and respondent No. 2 are working in the same office and known to each other and no useful purpose would be served by keeping the criminal proceedings alive.