AMARVEER ALIAS TARU Vs. ROOP LAL

JUDGEMENT

(1.) The present petition is maintained by the petitioners under Section 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code") for quashing of F.I.R No. 03 of 2011, dated 02.01.2011, under Sections 147, 148, 149, 323, 325, 307 and 427 of the Indian Penal Code, registered at Police Station, Nalagarh, District Solan, H.P.

(2.) Briefly stating the facts, giving rise to the present petition are that on 02.1.2011, dinner party was going on in the house of the complainant, on the occasion of newly elected Gram Panchayat, Pradhan. Around 9:30 p.m., the complainant heard some noise and when he reached at the spot alongwith other persons, the petitioners, who were having weapons in their hands, gave beatings to them. Consequently, FIR No. 03 of 2011, dated 02.01.2011, under Sections 147, 148, 149, 323, 325, 307 and 427 of the Indian Penal Code, came to be registered against the petitioners. Now, the parties have entered into a compromise, vide Compromise Deed, Annexure P-2, and they do not want to pursue the case against each other. Hence, the present petition.

(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 and the FIR/Challan, may be quashed and set aside.