(1.) The petitioner seeks quashing of FIR No.26/2022, dtd. 10/4/2022, registered under Ss. 279, 337 and 338 of the Indian Penal Code (IPC) and Sec. 181 of the Motor Vehicles Act at Police Station Kotkhai, District Shimla, H.P. The FIR was registered on the basis of a complaint preferred by the petitioner.
(2.) In nutshell, the events leading to registration of the FIR are that on 10/4/2022, a Pick-up vehicle belonging to the petitioner and parked on the roadside, was hit by the Motorcycle driven by respondent No.2. The impact caused injuries to respondent No.2 and also to its pillion rider. The accident was reported to have occurred because of the negligence of the Motorcyclist (respondent No.2).
(3.) Alongwith the petition, a compromise deed executed between the private parties on 27/10/2022 has been placed on record at Annexure A-2. In terms of this compromise, the petitioner and respondent No.2 have resolved their disputes with each other. The compromise deed records that the complainant is not interested in pursuing the instant FIR any further and has no objection in case the FIR and consequential criminal proceedings are culminated.