ROHIT THAKUR Vs. STATE OF H.P.

JUDGEMENT

(1.) Present petition has been preferred under Section 482 Cr.P.C. for quashing of FIR No. 241 of 2018 dated 10.9.2018, registered at P.S.Balh, District Mandi (H.P.) under Sections 279 and 337 IPC lodged by petitioner No.1 Rohit Thakur and consequential proceedings initiated in pursuance thereto against petitioner No.2. Present petition has been filed on the basis of compromise arrived at between the parties.

(2.) Petitioner No.1/complainant and petitioner No.2/accused, duly identified by their counsel, are present in Court and their statements have also been recorded on oath today in the Court.

(3.) Accused/petitioner No.2 has stated that untoward incident had happened on account of his mistake, as he has realized that had he been more careful, the incident could have been avoided and therefore, feeling guilty for said incident, he has apologized to petitioner No.1/complainant, who has forgiven him and he has also undertaken to be more careful in future not to repeat such mistake. He has further stated that a compromise has also been arrived at between them, which has been placed on record in original and the same has been signed by him and petitioner No.1 Rohit Thakur. He has further stated that compromise as well as his deposition in Court are out of his free will, consent and without any fear, threat, pressure or coercion.