S.K. SHAIRFUDEEN Vs. STATE OF H.P.

JUDGEMENT

(1.) The present petition has been filed under Sec. 528 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, for quashing of F.I.R. No.74 of 2024, dtd. 21/4/2024, registered for the commission of offences punishable under Ss. 279, 337 and 338 of Indian Penal Code (IPC) at Police Station Damtal, District Kangra, H.P. and consequent proceedings arising out of the said F.I.R.

(2.) It has been asserted that the parties have entered into a compromise with each other with the intervention of respectable persons of the society. The continuation of the trial is infringing the peace and happiness of the parties. The parties do not want to proceed further with the matter in view of the compromise. Hence, the present petition.

(3.) The statements of informant and injured were recorded on 6/8/2025 and 13/11/2025, respectively, in which they stated that they had compromised the matter with he accused voluntarily without any influence from any person, the efo e, they do not want to proceed further with the matter in view of the compromise.