MADAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under S.482 CrPC, prayer has been made on behalf of the petitioner for quashing of FIR No.63, dtd. 13/4/2021 under Ss. 341 and 506 IPC and S.3(1)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act registered at Police Station Theog, District Shimla, Himachal Pradesh alongwith consequential proceedings, if any, pending in the competent court of law, on the basis of compromise arrived inter se parties.

(2.) Precisely, the facts of the case, as emerge from the record, are that the FIR sought to be quashed in the instant proceedings came to be lodged at the behest of respondent No.2/complainant, who alleged that on 11/4/2021, at 2.00 pm, while he was going to his house, petitioner not only obstructed his path but also extended threats. Complainant also alleged that while extending threats, accused used castiest remarks, as such, prayed for appropriate legal action against the petitioner.

(3.) Though, after completion of investigation, police has presented Challan in the competent court of law, but before the same could be taken to its logical end, parties have entered into compromise, whereby they have resolved to settle the matter inter se them amicably. In the aforesaid background, petitioner has approached this court in the instant proceedings, praying therein for quashing of FIR alongwith consequential proceedings pending in the competent court of law.