SANJAY KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has filed the present petition for quashing of FIR No. 117 of 2025, dtd. 27/5/2025, registered at Police Station Sundernagar, District Mandi, H.P., for the commission of offences punishable under Ss. 281 and 125(a) of Bhartiya Nyaya Sanhita, 2023 (BNS) and Ss. 187 and 181 of Motor Vehicles Act (MV Act) based on the compromise effected between the parties. It has been asserted that the parties have compromised the matter after the registration of FIR with the intervention of the respectable persons of the society The informant does not want to proceed further with the matter after the compromise. Hence, the petition.

(2.) The statements of informant Abhishek Kumar, and injured Kamal Raj Verma and Kriti Kumar, were recorded on 30/8/2025, in which they stated that they had compromised the matter with the accused volun a ily without any influence from any person, and they had no objection if the FIR is quashed based on the compromise effected between the parties.

(3.) Heard.