DEEPAK SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present petition filed under Sec. 482 CrPC, prayer has been made by the petitioner-accused for quashing of FIR No. 56/2019 dtd. 24/5/2019, registered at Police Station Bangana, District Una, H.P., under Ss. 279 and 427 of IPC alongwith consequential proceedings pending in the competent court of law.

(2.) Precisely the case of the petitioner, as emerge from the pleadings is that the FIR sought to be quashed in the instant proceedings came to be lodged at the behest of respondent No.2 (hereinafter, 'complainant'), who alleged that on 24/5/2019, at 4:00pm, while he was going from Lathiyani to Vangana in his car bearing registration No. HP 78-3084, one car bearing registration No. HP 38C2488, being driven by the petitioner came from opposite side and hit his vehicle, as a result of which, considerable damage was caused to his vehicle. Since complainant alleged that accident occurred on account of rash and negligent driving of the petitioner-accused, police after completion of investigation, presented challan in the competent court of law, but before same could be taken to its logical end, parties have entered into compromise and resolved to settle the dispute inter se them amicably. In the aforesaid background, petitioner-accused has approached this court in the instant proceedings, praying therein for quashing of FIR and consequential proceedings in the competent court of law.

(3.) Pursuant to order dtd. 22/5/2023, respondent-State has filed the status report under the signature of SHO PS Bangana, wherein factum with regard to compromise arrived inter-se parties has been duly acknowledged. Alongwith the aforesaid status report, statements of parties recorded in the Police Station have also been enclosed.