TAUSEEF AHMAD Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioners have filed the present petition for quashing of FIR No.106 of 2019, dtd. 23/7/2019, registered at Police Station Badsar, District Hamirpur, H.P., for the commission of offences punishable under Ss. 420, 120-B, 467, 468, and 471 of the Indian Penal Code (IPC) and Ss. 66 C and 66 D of the Information Technology Act (IT Act) based on the compromise.

(2.) It has been asserted that the matter has been compromised between the parties after the registration of the F.I.R. voluntarily and without any influence. The informant does not want to proceed further with the matter after the compromise. Hence, the petition.

(3.) Mr K.S. Daulta, learned counsel or the petitioners, submitted that the matter has been v luntarily compromised between the parties without any influence f any person. The informant does not want o proceed further after the compromise. Hence, he prayed that the present petition be allowed and the FIR be quashed based on the compromise between the parties.