VINOD KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of present petition, prayer has been made by the petitioner-accused for quashing of FIR No. 153/2023 dtd. 30/8/2023, registered at Police Station Dehra, District Kangra, Himachal Pradesh, under Ss. 279 and 337 of IPC and Sec. 181 of the Motor Vehicles Act, along with consequential proceedings pending in the competent court of law.

(2.) Precisely the case of the petitioner, as emerge from the pleadings is that the FIR sought to be quashed in the instant proceedings came to be lodged at the behest of respondent No.2 (hereinafter, 'complainant'), who alleged that on 30/8/2023, while he along with his mother was going from Nangla Mata Mandir to Dhaliara side in his Activa bearing registration No. HP19D2914, one Activa bearing registration No. PB09AM2112, which was going ahead of his Activa in high speed, attempted to overtake one car, but in the meantime, truck bearing of registration No. HP949533 came from Dhaliara side and when driver of Activa No. PB09AM2112 attempted to cross, his Activa hit with one angle fixed on the rear side of the truck, as a result of which, occupants of the afore Activa fell on the road and suffered multiple injuries. Since complainant alleged that accident occurred on account of rash and negligent driving of the driver of Activa bearing registration No. PB09AM2112, case under Ss. 279 and 337 of IPC and Sec. 181 of Motor Vehicles Act, came to be registered against him.

(3.) Before police could present the challan in the competent court of law after completion of investigation, petitioner and respondents No.2 and 3 have entered into compromise, whereby parties have resolved to settle the dispute inter se them amicably. In the aforesaid background, petitioner-accused has approached this court in the instant proceedings, praying therein for quashing of FIR and consequential proceedings in the competent court of law.