KAMAL Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, a prayer has been made to quash FIR No. 101 of 2022, dtd. 14/7/2022, registered at Police Station Sadar Shimla, District Shimla, H.P, under Ss. 279 and 337 of the Indian Penal Code, 1860 and Sec. 187 of the Motor Vehicles Act, 1988 and consequent criminal proceedings arising therefrom.

(2.) On the statement of respondent No. 2 under Sec. 154 of the Code of Criminal Procedure, the police had registered above noted FIR. It was reported that on 13/7/2022, at about 11:10 PM, respondent No. 2 was hit by a speeding Car No. HP52C-2184, as a result of which he received multiple injuries. The accident was attributed to rash and negligent driving of the petitioner.

(3.) It is averred in the petition that parties have now amicably settled the dispute and have entered into a compromise. The terms of the compromise have been recorded in writing and have been placed on the file as Annexure P-2 The compromise is stated to have been arrived at with the intervention of family members and common friends. The purpose of amicable settlement is also stated to the intent of petitioner and respondent No. 2 to live in peace in future by putting an end to the pending litigations.