GULAB SINGH Vs. STATE OF H P

JUDGEMENT

(1.) BY way of present petition, the petitioner seeks quashing of FIR No. 174 of 2014 dated 11.11.2014 registered at Police Station, Theog, District Shimla, H.P. under Sections 279, 337 IPC and all the consequential proceedings.

(2.) PETITIONER and respondents No. 2 to 4 are present in person and they are identified as such by their respective counsel. It is jointly represented by learned counsel for the parties that the parties have settled all the disputes amicably outside the Court and respondents No. 2 to 4 /complainant do not want to pursue the case any further. The compromise to this effect is annexed as Annexure P -2 with the petition.

(3.) THE moot question is whether the Court in such like cases can quash the proceedings. The law on this subject has been summed up in a recent judgment of the Hon'ble Supreme Court in Narinder Singh and Ors. V. State of Punjab and Anr., 2014 4 JT 573, wherein it was held as under: