ANUJ KHANGTA Vs. STATE OF HP & ANOTHER

JUDGEMENT

(1.) By way of instant petition filed under Section 482 of the Code of Criminal Procedure, a prayer has been made on behalf of the petitioner-accused (hereinafter referred to as the accused) for quashing of the FIR No. 95 of 2013, dated 8.12.2013, under Sections 307, 279, 337, 338 of IPC and Sections 181 and 187 of the Motor Vehicles Act, registered at Police Station Rohru, District Shimla H.P., and consequent proceedings in Criminal Case No.37-S/7 of 2014, titled as State of H.P. Versus Anuj Khangta, pending adjudication before the learned Additional Sessions Judge-II, Shimla, District Shimla, H.P.

(2.) Mr. G.S.Rathour, learned counsel representing the petitioners-accused, while inviting attention of this Court to compromise deed (Annexure P-3 ),contended that both the parties have compromised the matter between themselves and as such, they want to live peacefully in future and maintain cordial relation with each other. Mr. Rathour, further contended that since parties have arrived into an amicable settlement, without there being any pressure or influence on the complainant, the instant matter may be ordered to be compounded.

(3.) This Court with a view to ascertain the correctness and genuineness of the submissions having been made by the learned counsel for petitioner-accused as well as compromise deed placed on record also recorded statement of complainant Sh.Vinod Chauhan, who is present in Court. Complainant Sh. Vinod Chauhan stated on oath that he has settled the matter with the petitioner-accused and now he does not want to pursue his complaint further and he has no objection in case the FIR No.95 of 2013 as well as consequent proceedings pending adjudication before the learned Additional Sessions Judge-II, Shimla, District Shimla, H.P. against the petitioner-accused are quashed and set-aside. His statement is taken on record.