PARDEEP KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition, under Section 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code"), has been maintained by the petitioner for quashing of F.I.R No. 34/18, dated 06.04.2018, under Section 436 of the Indian Penal Code, registered at Police Station KotKehloor, 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 05.04.2018 the petitioner has taken out the bed box from the room of his brother/respondent No. 2 and put the same on fire outside the house, consequently, F.I.R No. 34/18, dated 06.04.2018, came to be registered against the petitioner. However, now the parties have entered into a compromise (Annexure P-3) and in order to maintain their relation cordial, they do not want to pursue the case against each other. Hence the present petition.

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