PRINCE SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has filed the present petition for quashing of FIR No. 55 of 2025, dtd. 23/8/2025, registered at Police Station Bharmour, District Chamba, H.P., for the commission of offences punishable under Ss. 281 and 125(a) of Bharatiya Nyaya Sanhita, 2023 (BNS) and consequential proceedings arising out of the said FIR based on the compromise effected between the parties.

(2.) It has been asserted that the matter has been compromised between the parties, and the parties do not want to proceed further with the matter after the compromise. Hence the petition.

(3.) Statements of the informant, Anoop Kumar and the injured Kewal Krishan were recorded on 16/12/2025, in which they stated that they had entered into a compromise with the accused voluntarily without any influence from any person, and they had no objection in case the present FIR is ordered to be quashed as per the compromise effected between the parties.