NIKHIL GILL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 of Cr.P.C.for quashing of F.I.R. No. 76 of 2020, dtd. 12/8/2020, registered at Police Station East District Shimla, H.P. for the commission of offences punishable under Ss. 279 and 337 of IPC based on compromise effected between the parties.

(2.) The statement of the informant/respondent no.4 and injured/victim have been recorded in which they have stated that the matter was compromised between the parties vide compromise Annexure P-2 voluntarily without any coercion or influence of any person. In view of the compromise, they do not want to proceed further with the complaint.

(3.) I have heard the learned counsel for the parties and have gone through the records carefully.