CHETAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition for quashing of FIR No. 137/2023, dtd. 26/7/2023 for the commission of offences punishable under Ss. 341, 504, 307, 323, and 325 read with Sec. 34 of IPC. The matter was compromised between the parties. The victim Vivek Singh Thakur made a statement that he has settled the matter with the petitioners voluntarily and he has no objection in case the FIR is ordered to be quashed because of the compromise entered between the parties.

(2.) Mr. Prashant Sen, learned Deputy Advocate General for the respondent no. 1-State submitted that the offence punishable under Sec. 307 of IPC was involved and the FIR should not be quashed based on compromise.

(3.) I have given considerable thought to the submissions at the bar and have gone through the records carefully.