GIAN CHAND 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 petitioners for quashing of FIR No.50 of 2022 (Annexure P-1), dtd. 17/2/2022, under Ss. 341, 504, 506, 295, 153, 114, 147 and 149 of Indian Penal Code, registered at Police Station Una, District Una, 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-2), 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 complainant namely Mohan Lal lodged a complaint at Police Station Una, on 17/2/2022 alleging therein that on 16/2/2022, accused named in the FIR, unauthorizedly entered the premises of Shri Guru Ravidass Temple, Bhatoli and thereafter, not only hurled abuses to the Committee Members, but also attempted to cause injury to him as well as other members present in the temple. Complainant further alleged that on 16/2/2022, Committee of the Temple was in process of organizing procession of Shri Guru Ravidass on the eve of his birthday (janamdivas), however, accused named in the FIR not only obstructed the passage, but started playing Punjabi songs on the DJ. In the aforesaid background, FIR, as detailed herein above, came to be lodged against the petitioners under relevant provisions of Indian Penal Code.

(3.) Though, after completion of investigation, Police has already presented challan in the competent court of law, but before the same could be taken to its logical end, complainant and accused named in the FIR have entered into compromise, whereby they have resolved to settle their dispute amicably intere se them and as such, petitioners have 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.