NEEMA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS petition has been jointly moved by the complainant/petitioners for quashing of FIR No. 44 of 2013 registered at Police Station, Baijnath, District Kangra, on 27.03.2013 under Sections 452, 354, 342, 323, 506 read with Section 34 IPC and proceedings in Case No. 60 -II -2013, titled State versus Piar Chand and another, pending in the Court of learned Judicial Magistrate Ist Class, Baijnath, District Kangra.

(2.) IT is not necessary to go into the details of the allegations made in the FIR No. 44/2013, registered at Police Station, Baijnath, District Kangra, on 27.03.2013, at the behest of petitioner No. 1, against petitioners No. 2 and 3, under Sections 452, 354, 342, 323, 506 read with Section 34 IPC in view of the fact that a compromise has been entered into between the parties which has been placed as Annexure P -1 on the file of this Court.

(3.) THE moot question is whether the Court in such like cases can quash the proceedings. The law on this subject has been summed up in a recent judgment of the Hon'ble Supreme Court in Narinder Singh & Ors. V. State of Punjab & Anr. : JT 2014 (4) SC 573, wherein it was held as under: