MANOJ KUMAR SHUKLA Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has filed the present petition for quashing of FIR No. 0115 of 2022, dtd. 12/8/2022 registered for the commission of offences punishable under Ss. 279 and 337 of Indian Penal Code (IPC) at Police Station Barmana, District Bilaspur, H.P.

(2.) It has been asserted that the parties have resolved their dispute amicably and they do not want to proceed further with the present matter. The continuation of the proceeding amounts to an abuse of process of law. Hence, the petition.

(3.) Statements of informant Raj Kumar and injured Avantika Rastogi, were recorded on 27/8/2025 and 3/11/2025, respectively, in which they stated that they had compromised the matter with petitioner voluntarily without any influence from any person and they have no objection in case F.I.R as well as proceedings arising out of the same are ordered to be quashed.