AKSHAY KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has filed the present petition for quashing of FIR No. 74 of 2024, dtd. 20/3/2024, registered at Police Station Nurpur, District Kangra, H.P., for the commission of offences punishable under Ss. 457, 380, 511 and 427 of the Indian Penal Code (IPC) and consequential proceedings arising out of the said FIR based on the compromise effected between the parties.

(2.) It has been asserted that the parties have entered into a compromise with the intervention of respectable persons of the society. The informant is related to the petitioner, and they want to maintain cordial relations with each other.

(3.) Statement of the informant/victim Rajesh Kumar was recorded on 7/10/2025, in which he s a ed that he had entered into a compromise with the petitioner without any influence from any person. He did not want to proceed further and had no objection in case the FIR is ordered to be quashed based on the compromise effected between the parties.