RAKESH SHARMA Vs. ROHIT SHARMA

JUDGEMENT

(1.) Petitioner Rakesh Sharma and respondent Nos.1 to 3 namely, Rohit Sharma, Yogita and Kajal Ghazta, respectively, are present in person, who stand duly identified by their learned counsel.

(2.) This petition, under the provisions of Sec. 482 of the Code of Criminal Procedure (for short 'Code'), has been preferred by the petitioners for quashing FIR No.560/2015, dtd. 8/12/2015, registered at Police Station, Dhalli, Shimla, Himachal Pradesh, for commission of offence, under the provisions of Ss. 279 and 337 India Penal Code and Ss. 181 and 185 of Motor Vehicles Act.

(3.) This petition stood filed on the premise that the matter already stands compromised between the parties. Today, when the case was taken up for consideration, learned counsel for the petitioner, under instructions from petitioner and respondents No.1 to 3, who are present in Court, states that the matter stands compromised between the parties.