SEHDEV THAKUR Vs. STATE OF H.P.

JUDGEMENT

(1.) The present petition has been filed for quashing of FIR No. 124 of 2020, dtd. 24/8/2020, registered for the commission of offences punishable under Ss. 341, 323, 147, 148, 149 and 506 of IPC at Police Station Damtal, Tehsil Indora, District Kangra, H.P. and consequent proceedings arising out of the said F.I.R based on compromise effected between the parties.

(2.) It has been asserted that the parties have entered into a compromise with the intervention of the respectable members of the society. Respondents No. 2 and 3 do not want to proceed further with the matter in view of the compromise. Hence, the present petition.

(3.) Statements of informant-Abhishek and victim-Manoj Kumar Sharma were recorded on 18/9/2025, in which they stated that they had entered into a compromise voluntarily without any influence from any person and they had no bjection, in case the FIR lodged against the petitioners/accused is ordered to be quashed.