KALI DASS 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. 53/2022 dtd. 17/3/2022, registered at Police Station Jogindernagar, District Mandi, H.P., under Ss. 279, 337 and 338 of IPC and Ss. 187 and 196 of Motor Vehicle Act, 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.4 (hereinafter, 'complainant'), who alleged that on 17/3/2019 at 7:00 pm, while he was going to Jogindernagar alongwith his son on his scooty bearing registration No. DL-4SCQ-9124, one car bearing registration No. HP-29B-6722, being driven by the petitioner came and hit his scooty, as a result of which, he alongwith his son fell on the road and sustained multiple injuries, whereas considerable damage was caused to their scooty. Though after completion of investigation, police 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. 23/5/2023, respondent-State has filed the status report under the signature of SHO PS Jogindernagar, which is silent about the compromise, but complainant-respondent No.4 has come present alongwith respondent No.5.