YOGESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under Sec. 482 of the Code of Criminal Procedure, a prayer has been made on behalf of the petitioners for quashing of FIR No.230/2023 dtd. 30/12/2023, under Ss. 323, 451, 427, 147, 148, 504 of the Indian Penal Code, registered at Police Station, Barsar, District Hamirpur, Himachal Pradesh, as well as consequent judicial proceedings pending before the learned trial Court.

(2.) Original Compromise Deed has been placed on record. As per the averments contained in the petition, which is duly supported by an affidavit reveals that on 30/12/2023, complainant/ respondent No.2 had got a FIR registered against the present petitioners under Ss. 323, 451, 427, 147, 148, 504 of the Indian Penal Code. As a sequel thereto, Challan has been presented before the learned trial Court. However, during the pendency of proceedings, the dispute inter se parties has been settled amicably vide Compromise Deed dtd. 12/4/2024, copy whereof, is appended alongwith the present petition. The Compromise Deed has been entered into at the intervention of elder relatives and respectable members of the society with intent to settle the dispute inter se parties.

(3.) Statement of complainant/respondent No.2 stands recorded. He has categorically stated that he has entered into compromise of his own free will, volition and without any pressure. According to the complainant/respondent No.2, the dispute inter se parties stands amicably settled.