BHARAT SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of this petition, a prayer has been made for quashing of FIR No. 307/2020, dtd. 15/8/2020, registered at Police Station Sundernagar, District Mandi, H.P., under Ss. 341, 323, 325, 504, 506 read with Sec. 34 of the Indian Penal Code and consequent criminal proceedings arising therefrom, on the ground that the parties have compromised the matter.

(2.) It is averred in the petition that on 29/3/2023 compromise has been arrived at between the parties. After such compromise all disputes inter se them have been resolved and they have decided to live in peace in future.

(3.) Petitioners No. 3 and 4 are complainant and victim respectively are present in the Court today. Their statements have been recorded on oath. In their statements, they have specifically stated that they and petitioners No. 1 and 2 (accused) belonged to the same family. The dispute had arisen as a result of serious misunderstanding. Since, they belong to the same family, they wanted to put an end to all disputes with intention to live in peace and harmony in future and for this purpose alone the compromise has been effected. Now, the matter stands compromised and in view of such compromise, they do not intend to further prosecute the petitioners No. 1 and 2. They have also verified the contents of compromise, Annexure P-2 and have identified their signatures thereon.