NEERAJ KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present petition filed under Sec. 482 CrPC, prayer has been made by the petitioners-accused for quashing of FIR No.11/2020 dtd. 5/1/2020 under Ss. 451, 323, 324, 504, 506 and 34 of IPC, registered at police Station Indora, District Kangra, H.P., alongwith consequential proceedings pending in the competent court of law, on the basis of compromise.

(2.) Precisely, the case of the petitioners, as emerge from the pleadings is that the FIR sought to be quashed in the instant proceedings came to be lodged at the behest of the respondent No.2-Pawan Kumar, who alleged that on 4/1/2020, petitioner Neeraj kumar parked his car bearing registration No.CH-01-AM-2513 in front of his shop, but when he requested aforesaid Neeraj Kumar to remove his vehicle, he started extending threats. He alleged that on 5/1/2020 at about 8:00 p.m., Neeraj Kumar along with his friends again came to his shop in the aforesaid car and started hurling abuses. He alleged Neeraj Kumar as well as his friends also gave beatings to him as well as Surender Kumar and threw baskets of vegetables kept in his shop. He alleged that after having heard hue and cry, person namely Anshu rescued them from the clutches of Neeraj Kumar, Ankush Sharma @ Anshu and Ankush Sharma @ Happy, who had also come along with Neeraj Kumar. On the basis of aforesaid complaint, FIR sought to be quashed in the instant petition came to be lodged at the behest of respondent No.3-Pawan Kumar.

(3.) Though after completion of the investigation, police presented Challan in the competent Court of law, but before same could be taken to its logical end, parties to the lis have resolved to settle their dispute amicably inter se them by way of compromise placed on record and as such, petitioner has approached this Court in the instant proceedings, praying therein to quash and set-aside the FIR as well as consequent proceedings pending before the competent court of law.