NIKHIL PATIYAL Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has filed the present petition for quashing of FIR No. 51 of 2022, dtd. 22/3/2022, registered at Police Station Dharamshala, District Kangra, H.P., for the commission of offences punishable under Ss. 279 and 337 of the Indian Penal Code (IPC), Ss. 181 and 196 of Motor Vehicles Act (MV Act) 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 entered into a compromise after the filing of the charge sheet. They do not want to proceed further with the matter. Hence, it was prayed that the present petition be allowed and the FIR be quashed.

(3.) Statement of the informant/victim, Joginder Pal, was recorded on 29/12/2025, in which he stated that the matter had been settled between the parties voluntarily without any influence from any person, and he had no objection in case the present FIR is ordered to be quashed as per the compromise effected between the parties.