MUKESH SHARMA 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. 15 dtd. 9/2/2021 under Ss. 323, 504, 147, 149, 506 and 427 of the Indian Penal Code registered at Police Station Parwanoo, District Solan, H.P, as well as consequent proceedings before the learned trial Court.

(2.) The averments contained in the petition, which is duly supported by an affidavit reveals that on 9/2/2021 complainant/respondent No.2 had got a FIR registered against the present petitioners under Ss. 323, 504, 147, 149, 506 and 427 of the Indian Penal Code. However, during the pendency of proceedings the dispute inter se parties has been settled amicably vide compromise dtd. 4/9/2023, copy whereof is appended along with the present petition as Annexure P-2.

(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 the parties stands amicably settled.