VIRENDER KANWAR Vs. STATE OF H.P.

JUDGEMENT

(1.) By invoking the inherent jurisdiction under Sec. 482 of the Code of Criminal Procedure (Cr.PC), prayer has been made for quashing of FIR No.82/2017, dtd. 26/5/2017, registered under Ss. 323, 506 and 34 of the Indian Penal Code (IPC) at Police Station West, District Shimla, H.P. alongwith consequent judicial proceedings. The genesis of the prayer is a compromise deed reported to have been executed between the parties on 29/12/2022.

(2.) On being put to notice, respondent No.1 has filed the status report. In terms of the status report, taking note of the statement of the complainant of his having compromised the matter with the accused persons and on perusing the terms and conditions of the compromise deed (Ext. PX), learned Judicial Magistrate First Class, Court No.5, Shimla, vide order dtd. 18/3/2023, allowed the application moved by the complainant under Sec. 320 Cr.PC. The offences punishable under Ss. 323, 506 read with Sec. 34 IPC have been ordered to be compounded. The accused persons-Virender Kanwar and Manoj Kumar (petitioners herein) have been discharged for commission of aforesaid offences.