PALLVI Vs. LOKINDER SINGH

JUDGEMENT

(1.) The present petition has been filed under Sec. 528 of the Bhartiya Na arik Suraksha Sanhita (BNNS), 2023, for quashing of F.I.R. No. 21 of 2024, dtd. 12/6/2024, registered for the commission of offences punishable under Ss. 279 and 337 of Indian Penal Code (IPC), at Police Station Jubbal, District Shimla, H.P. and consequent proceedings arising out of the said F.I.R.

(2.) It has been asserted that the informant sustained injuries. The petitioner helped him after realising her mistake. The dispute between the parties has been amicably settled and the informant has no objection in the case the F.I.R. is ordered to be quashed Hence, the present petition.

(3.) The statements of informant/injured-Manish and Lokinder Kumar injured were recorded on 22/9/2025 in which they stated that they had compromised the matter voluntarily without any influence from any person, therefore, they do not want to proceed further with the matter in view of the compromise.