ANIL PARDEEP Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition filed under Sec. 482 of the Code of Criminal Procedure, prayer has been made on behalf of the petitioner for quashing of FIR No.107 of 2022 (Annexure P-1), dtd. 7/8/2022, under Ss. 279 and 337 of Indian Penal Code and Sec. 187 of Motor Vehicles Act, registered at Police Station Jawalamukhi, District Kangra, H.P., as well as consequent proceedings, if any, pending adjudication in the competent court of law, on the basis of the compromise arrived inter se parties (Annexure P-3), whereby they have resolved to settle their dispute amicably inter se them.

(2.) Precisely, the facts of the case, as emerge from the record are that FIR sought to be quashed in the instant proceedings came to be lodged at the behest of respondent/complainant No. 2 Mr. Piar Chand (hereinafter to be referred to as 'complainant'), who alleged that on 6/7/8/2022 at about 08:00 p.m., while he was going towards Nadaun, one Alto car bearing registration No. HP-68-3244 being driven by the petitioner came in a very high speed and hit him, as a result thereof, he suffered injury on his head. In the aforesaid background, FIR, as detailed herein above, came to be lodged against the petitioners-accused under relevant provision of Indian Penal Code/ Motor Vehicles Act.

(3.) Though, after completion of investigation, Police has already presented challan in the competent court of law against the petitioner-accused under Ss. 279 and 337 of Indian Penal Code and Sec. 187 of Motor Vehicles Act, but before the same could be taken to its logical end, complainant, respondent No. 2 and petitioner- accused named in the FIR have entered into compromise, whereby they have resolved to settle their dispute amicably intere se them and as such, petitioner-accused has approached this Court in the instant proceedings, for quashing of FIR as well as consequent proceedings, if any, pending adjudication in the competent court of law.