SURMUKH SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present petition filed under Sec. 528 of the BNSS, 2023, prayer has been made by the petitioners-accused for quashing of FIR No.272/2022, dtd. 21/11/2022, under Ss. 147, 148, 149, 451, 341, 323, 504, 506 and 427 of the IPC, registered at Police Station Baddi, District Solan, Himachal Pradesh, along with consequential proceedings pending in the competent Court of law, on the basis of compromise.

(2.) Precisely, the facts of the case, as emerge from the record are that FIR sought to be quashed in the instant proceedings, came to be lodged at the behest of respondents No.2 (hereinafter, 'complainant'), who alleged that petitioners/accused unauthorizedly entered the courtyard of his house and thereafter extended threats. Complainant also alleged that the accused, named in the FIR, damaged the windows of his house and gave beatings to his family members. In the aforesaid background, FIR, as detailed hereinabove, came to be instituted against the petitioners/accused.

(3.) Though after completion of the investigation, Police has already presented Challan in the competent Court of law, but before same could be taken to its logical end, parties to the lis have decided to settle the dispute of amicably inter se them by way of compromise placed on record and as such, petitioners have approached this Court in the instant proceedings, rt praying therein to quash and set aside the FIR as well as consequent proceedings pending before the competent Court of law.