JAGAT RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) This petition under Sec. 482 of the Code of Criminal Procedure (for short 'Code') has been preferred by the petitioners for quashing of FIR No. 121 of 2010, registered at Police Station, Dhalli, District Shimla, H.P., on 25/6/2010, under Ss. 147, 149, 323 and 325 IPC.

(2.) Today, complainants/petitioners No. 1 to 3 and petitioners No. 4 to 8 are present in the Court and duly identified as such by their counsel. It is stated by learned counsel for the petitioners that they have amicably compromised the matter as per compromise deed, placed on the file, as Annexure P-2 and now complainants/petitioners No. 1 to 3 do not want to pursue this case against petitioners No. 4 to 8.

(3.) The moot question is whether the Court in such like cases can quash the proceedings. In Narinder Singh and Ors. v. State of Punjab and Anr. JT 2014 (4) SC 573 the Hon'ble Supreme Court after summing up the legal position has laid down the following guidelines for the High Court in giving adequate treatment to the settlement between the parties and exercising its powers under Sec. 482 of the Code while accepting the settlement and quashing the proceedings or refusing to accept the settlement with direction to continue with the criminal proceedings, which reads thus:-