DEV KUMAR Vs. STATE OF H.P

JUDGEMENT

(1.) The present petition, under Sec. 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code"), has been maintained by the petitioners for quashing of F.I.R No. 226/2016, dtd. 9/10/2016, under Ss. 323, 356, 147 and 149 of the Indian Penal Code, registered at Police Station Sadar, District Bilaspur, H.P., alongwith all consequent proceedings arising out of the said F.I.R., pending before the learned trial Court.

(2.) Briefly stating the facts, giving rise to the present petition are that on 9/10/2016, when respondent No. 2 after cutting the grass from his land reached at the back side of his house, the petitioners started beating him with "danda". The petitioners also gave beatings to the wife and daughter of respondent No. 2 and petitioner No. 5, Ankit, stole Rs.3,000.00 from the pocket of respondent No. 2.

(3.) Learned counsel for the petitioners has argued that as the parties have compromised the matter, vide Compromise Deed (Annexure P-2), no purpose will be served by keeping the proceedings against the petitioners, hence the FIR, alongwith consequent proceedings, arising out of the same, pending before the learned trial Court may be quashed and set aside.