JASMIT SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is maintained by the petitioner under Sec. 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code") for quashing of F.I.R No. 327 of 2015, dtd. 20/11/2015, under Ss. 353 and 332 of the Indian Penal Code, registered at Police Station, Sadar, District Shimla, H.P.

(2.) Briefly stating the facts, giving rise to the present petition are that respondent No.2, made a complaint alleging therein that on 19/11/2015, at about 9:15 pm, when he reached 1 Whether reporters of Local Papers may be allowed to see the judgment at Old Bus Stand from New Bus Stand, he signaled Sardar Ji to stand aside, as he has to park the bus, as this bus has scheduled time to ply between Old Bus Stand to New Bus Stand, however, petitioner kept standing in middle of the road.

(3.) Learned counsel for the petitioner 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.