HIMANSHU CHAUDHARY Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The accused (petitioner herein), after compromising the matter with complainant/respondent No. 3 and injured/respondent No. 2, has come up before this Court under Sec. 482 Cr.P.C., by invoking inherent powers of this Court, seeking quashing of FIR No. 288 of 2016, dtd. 11/9/2016, under Ss. 279 and 337 of Indian Penal Code (for short 'IPC') and Ss. 187 and 196 of the Motor Vehicles Act (for short 'the MV Act'), registered at Police Station Paonta Sahib, District Sirmaur, H.P.

(2.) The present FIR was lodged by the complainant/respondent No. 3, Shri Jaswinder Singh, on the allegations that Shri Ranjeet Singh (respondent No. 2 herein), got injured in the accident. Both respondents No. 2 and 3 are duly represented and identified by Mr. Devender K. Sharma, Advocate.

(3.) Today, injured/respondent No. 2 and complainant/respondent No. 3 as well as the petitioner-accused are present in person before this Court and the statements of injured/respondent No. 2 and complainant/respondent No. 3 have been separately recorded and placed on the file.