KUNAL TYAGI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Sub Inspector Shiv Kumar, is present alongwith record. Status report stands filed, copy whereof, has been supplied to learned counsel for the parties. The same is taken on record.

(2.) 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.195/23 dtd. 4/10/2023, under Ss. 323, 452, 34 of the Indian Penal Code, registered at Police Station, Dhalli, District Shimla, H.P., as well as consequent judicial proceedings pending before learned Additional Chief Judicial Magistrate, Court No.3, Shimla, H.P., in Police Challan No.354/2023, titled State of HP vs. Kunal Tyagi and another.

(3.) As per the averments contained in the petition, which is duly supported by an affidavit reveals that on 4/10/2023, respondent No.2 had got a FIR registered against the petitioners under Ss. 452, 323 and 34 of the Indian Penal Code. As a sequel thereto, Challan has been presented before learned Additional Chief Judicial Magistrate, Court No.3, Shimla, H.P. However, during the pendency of proceedings, the dispute inter se parties has been settled amicably vide Compromise Deed dtd. 29/2/2024, copy whereof, is appended alongwith the present petition as Annexure P-2. The Compromise Deed has been entered into at the intervention of elder relatives and respectable member of the society with intent to settle the dispute inter se parties.