SUKHPREET Vs. STATE OF HIMACHAL PRADESH & OTHERS

JUDGEMENT

(1.) This petition has been filed by petitioneraccused, pending investigation in criminal proceedings in case under Sections 279, 337 and 338 of the Indian Penal Code (for short 'IPC') in FIR No. 90 of 2017, dated 10.07.2017, registered with Police Station, Nahan, District Sirmaur, H.P., for quashing the FIR and criminal proceedings initiated in pursuance thereto, on the basis of compromise, (Annexure P-2) , arrived at between petitioner-accused and injured and complainant i.e. respondents No. 4 & 5 .

(2.) Petitioner is present in person in Court.

(3.) It is contended on behalf of respondent-State that accused is not entitled to invoke inherent jurisdiction of this Court to exercise its power on the basis of compromise arrived at between the parties with respect to an offence not compoundable under Section 320 Cr.PC.