SATISH KUMAR Vs. STATE OF H.P.

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 petitioners for quashing of F.I.R No. 27/17, dated 28.04.2017, under Sections 324, 323, 504, 506 and 34 of the Indian Penal Code, registered at Police Station Chintpurni, District Una, 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 27.04.2017, some controversy took place between respondent No. 2 and petitioner No. 1 and petitioner No. 1 started hurling abuses to respondent No. 2. In the meantime, son of petitioner No. 1 came to the spot and pushed respondent No. 2, due to which, she fell down and sustained internal injuries on her person, as such, an F.I.R No. 27/17, dated 28.04.2017, came to be registered against the petitioners. 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 petitioners 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.