GEETA RANI Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has filed the present petition for quashing of FIR No. 74 of 2025, dtd. 28/6/2025, registered at Police Station Kandaghat, District Solan, H.P., for the commission of an offence punishable under Sec. 281 of Bhartiya Nyaya Sanhita (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 petitioner and the informant after the registration of the FIR voluntarily, without any influence from any person. Continuing the proceedings would amount to an abuse of the process of the law. Hence, the petition.

(3.) Statement of the informant was recorded on 9/12/2025, in which he stated that his vehicle had suffered damage. He had entered into a compromise with the accused voluntarily without any influence from any person, and he had no objection in case the FIR is ordered to be quashed.