NATWAR SINGH BHAWTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No.145/2022, dtd. 28/8/2022, registered under Ss. 323 and 354 of the Indian Penal Code (IPC) at Police Station Rohru, District Shimla, H.P. Prayer for quashing of the FIR and for setting aside the consequent judicial proceedings has been made on the basis of compromise arrived at between the parties.

(2.) The FIR was registered on the basis of a complaint lodged by respondent No.2. As per status report, post registration of the FIR, investigation was carried out. During investigation, it came out that there was a dispute between the petitioner and respondent No.2 about the rent to be paid by respondent No.2 to the petitioner, in lieu of shop leased out by Himachal Road Transport Corporation. It has also come on record that a counter FIR was also got registered by the petitioner against respondent No.2.

(3.) Alongwith the petition, a compromise executed between the private parties on 10/4/2023 has been placed on record at Annexure P-2. In terms of this compromise, the petitioner and respondent No.2 have resolved their disputes with each other. The compromise records that the complainant in order to maintain cordial relations, is not interested in pursuing the instant FIR any further and has no objection in case the FIR in quashed and consequential judicial proceedings are set aside.