KARMANYA KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner-Karmanya Kumar, who is a juvenile, has filed the present petition, under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as the 'Cr.P.C.') through his father Sh. Sanjeev Kumar, with a prayer to quash FIR No. 155 of 2023, dtd. 11/6/2023, under Ss. 279 and 304-A of the Indian Penal Code (hereinafter referred to as the 'IPC'), registered with Police Station, Haroli, District Una, H.P., as well as, proceedings resultant thereto, pending in the Court of learned Additional Chief Judicial Magistrate, Court No.1, Una, District Una, H.P. (hereinafter referred to as the 'learned trial Court), in case titled as State of H.P vs. Karmanya Kumar.

(2.) The relief, in this case, has been sought on the ground that during the pendency of the matter, before the learned trial Court, with the intervention of the respecables of the society, the matter has been compromised and the terms and conditions of the compromise have been reduced into writing. Copy of the compromise deed has been placed on record Annexure P-2.

(3.) According to the stand taken in the petition, the compromise has been effected between the parties, in view of the fact that both the parties are residents of the same area and they want to live peacefully and want to maintain future cordial relations.