MOHIT CHAUDHARY Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has filed the present petition for quashing of FIR No. 03 of 2023, dtd. 6/1/2023, registered at Police Station Jawali, District Kangra, H.P., for the commission of offences punishable under Ss. 354D, 323 and 504 of the Indian Penal Code (IPC) and consequential proceedings arising out of the said FIR based on the compromise effected between the parties.

(2.) It has been asserted that the parties have settled the matter with the intervention of respectable persons of the society. They are residents of an adjoining village and want to maintain cordial relations with each other. Hence the petition.

(3.) Statements of the victim and injured were recorded on 9/12/2025, in which they stated that they had entered into a compromise with the petitioner voluntarily without any influence, and they had no objection in case the present FIR is ordered to be quashed as per the compromise effected between the parties.