SADIK MUHAMMAD Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition has been filed for quashing of FIR No. 43 of 2023, dtd. 12/2/2023 for the commission of offences punishable under Ss. 279, 337 of IPC and Sec. 187 of the Motor Vehicles Act, registered at Police Station Nalagarh, District Solan, H.P. It has been asserted that the parties have voluntarily compromised the matter without any coercion or pressure from any side. Hence, it was prayed that the aforesaid FIR may ordered to be quashed.

(2.) I have heard Ms. Mamta, learned Counsel, for the petitioner, Mr. Jitender Sharma, learned Additional Advocate General for respondent No.1-State and Ms. Ruchika Khachi, learned counsel for respondents No.2 and 3.

(3.) Statements of Raminder Chaudhary (injured), Pradeep and the present petitioner/accused were recorded on 15/4/2024, in which they have stated that the parties had entered into a compromise (Annexure P-2) and they have no objection in case the present case FIR is ordered to be quashed.