LOKENDER DUTT SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present petition filed under Sec. 482 CrPC, prayer has been made by the petitioner-accused for quashing of FIR No. 99/2022 dtd. 10/11/2022, registered at Police Station East, District Shimla, H.P., under Ss. 279 and 337 IPC alongwith consequential proceedings pending in the competent court of law.

(2.) Precisely, the case of the petitioner, 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 respondent No.2 (hereinafter, 'complainant'), who alleged that on 10/11/2022, while he was going to the office of the Forest Department at Khalini in his Car bearing registration No. HP-01A-7849, one silver coloured Alto Car bearing registration No. HP-08A-1288 came from the wrong side and hit his car, as a result thereof, suffered head injury.

(3.) Before challan could be presented in the competent court of law, petitioner and respondent No.2 have entered into compromise, whereby parties have entered resolved to settle the dispute inter-se them amicably. In the aforesaid background, petitioner-accused has approached this court in the instant proceedings, praying therein for compounding the offence alleged to have been committed by him.