SURENDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No.337/2022, dtd. 11/9/2022, registered under Ss. 279 and 337 of the Indian Penal Code (IPC) at Police Station Sadar, District Kullu.

(2.) As per the FIR, on 8/9/2022, respondent No.2 was hit by a vehicle being driven by the petitioner. On the basis of his complaint, the FIR was registered on 11/9/2022.

(3.) Alongwith the petition, a compromise deed executed between the private parties on 15/2/2023 has been placed on record at Annexure P-2. In terms of this compromise, the petitioner and respondent No.2 (complainant) have resolved their disputes with each other. The compromise deed records that the complainant, in view of the amicable settlement of the dispute with the accused (petitioner), is not interested in pursuing the instant FIR any further and has no objection in case the FIR and consequential criminal proceedings are culminated.