MOHAN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioners have filed the present petition for quashing of F.I.R. No. 0070 of 2023, dtd. 17/10/2023, registered for the commission of offences punishable under Ss. , 323, 504, 506 read with Sec. 34 of IPC at Police Station Shillai, District Sirmour, H.P. and consequential proceedings arising out of the F.I.R.

(2.) It has been asserted that the dispute between the parties has been settled with the intervention of the local people. No fruitful purpose would be served by pursuing the consequent proceedings arising out of the F.I.R. The continuation of the proceedings would amount to an abuse of the process of the Court. There is no efficacious remedy except the present petition. Hence, it was prayed that the present petition be allowed and the F.I.R. and consequential proceedings arising thereto be ordered to be quashed.

(3.) All the offences mentioned in the F.I.R. are compoundable as per Sec. 320(1) of Cr. P.C. without the intervention of the Court. Hence, the parties were heard on the question of maintainability of the present petition before this Court.