SACHIN KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) Present petition has been filed for quashing of FIR No. 57 of 2018 dated 26.3.2018 qua the petitioner, registered at P.S. Dhalli under Sections 379, 411, 120B read with Sec. 34 of Indian Penal Code and 181 of Motor Vehicles Act.

(2.) The quashing has been sought on the basis of compromise entered between the complainant and petitioner, copy whereof has been placed on record as Annexure A-4, wherein it is stated that petitioner and complainant/respondent No.2 have entered into the compromise and as per that compromise, Rs.10 lacs have been paid by the petitioner to the complainant/respondent No.2 and respondent No. 2 has consented for quashing of FIR against the petitioner. Compromise has been duly signed by both the parties.

(3.) No reply has been preferred on behalf of respondent No.2/complainant, rather no objection has been communicated for quashing of FIR qua the petitioner on behalf of respondent No.2 through his counsel.