SHAKTI SOOD 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. 07 of 2022, dtd. 16/1/2022, registered at Police Station Shimla East, District Shimla, H.P., under Ss. 285, 336 and 337 of IPC, alongwith consequential proceedings pending in the competent court of law on the basis of compromise.

(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 the respondent-complainant, who alleged that on 13/1/2022, while he alongwith his elder sister Rachna Sharma as well as friend namely Sanjeev Pathania was celebrating Lohri, petitioner Shakti Sood came on the spot and threw tarpin oil in the fire, as a result thereof, he suffered burns. Though after completion of investigation, police presented challan in the competent court of law, but before same could be taken to its logical end, parties have entered into compromise, whereby they have resolved to settle their dispute amicably inter-se them.

(3.) This Court with a view to ascertain the correctness of the compromise placed on record, specifically called upon the parties, especially respondent-complainant to come present before this Court.