RAVINDER SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioners have approached this Court for quashing of FIR No.75/2012, registered at Police Station, Barsar, District Hamirpur, on 11.06.2012 under Sections 341, 323, 325, 504, 147, 149 IPC and also the consequential criminal proceedings in Case No.45-II/2013, titled State of Himachal Pradesh versus Ravinder Singh and others, pending before the Court of learned Judicial Magistrate Ist Class, Barsar, District Hamirpur.

(2.) The petitioners are students of 'Sai Ram Educational Trust' and pursuing their studies in different fields. The complainant is also a student of the same Institution, who on 11.06.2012 at around 9.30 p.m. along with his friends Amit and Atul was coming back to his quarter after getting certain papers photostat, then petitioners came there and obstructed his path and after some verbal duel petitioners started giving fist blows to him, as a result of which, he sustained injuries on his face, chest and back. On this allegation, the aforesaid FIR came to be registered and after investigation final report was prepared which finally culminated into filing of the challan before the competent Court. Now, it is alleged that due to persuasion of the elder persons and as a gesture of goodwill and to maintain cordial relations, the parties have settled the dispute/differences.

(3.) The parties have also entered into a written compromise in which they have undertaken to live peacefully with each other and compromise has been effected without any pressure, coercion, greed etc. Copy of the compromise deed has been annexed as Annexure P-1 with this petition.