JEET SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of this petition, a prayer has been made for quashing of FIR No. 168, dtd. 18/8/2015, registered at Police Station Baddi, Tehsil Baddi, District Solan, H.P., under Ss. 341, 323 and 506 read with Sec. 34 of the Indian Penal Code and consequent criminal proceedings arising therefrom, on the ground that the parties have compromised the matter.

(2.) It is averred in the petition that on 8/4/2023 compromise has been arrived at between the parties. After such compromise all disputes inter se them have been resolved and they have decided to live in peace in future.

(3.) Petitioners and respondent No. 2 are present in the Court today. Their statements have been recorded on oath. In his statement, respondent No. 2 has specifically stated that petitioners No. 1 and 2 are his uncles and petitioners No. 3 and 4 are their sons. They are closely related to each other. The dispute had arisen as a result of serious misunderstanding. Since, they are closely related to each other, they wanted to put an end to all disputes with intention to live in peace in future and for this purpose alone the compromise has been effected. Now, the matter stands compromised and in view of such compromise, respondent No. 2 does not intend to further prosecute the petitioners. Petitioners have also verified the contents of compromise, Annexure P-2 and have identified their signatures thereon.