KRANTI VEER SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioners have filed the present petition for quashing of FIR No. 67 of 2024, dtd. 20/4/2024, registered for the commission of offences punishable under Ss. 323, 147, 149, 427 and 506 of the Indian Penal Code (IPC), at Police Station, Shimla West District Shimla, H.P. and consequent proceedings pending before the learned Judicial Magistrate First Class, Court No.4, Shimla, based on the compromise effected between the parties.

(2.) It has been asserted that the matter has been compromised between the parties with the assistance of the elder members of the family. The informant and the injured do not want to proceed further with the matter after the compromise. Hence, the petition.

(3.) The statements of the informant, Rajat Singh Sidhu and the injured Divansh Sidhu were recorded on 17/6/2025, in which they stated that the matter has been compromised between the parties voluntarily without any influence from any person, and they did not want to proceed further with the matter after the compromise.