KISHORI LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is under Sec. 482 of the Code of Criminal Procedure for quashing of FIR No. 16 of 2014 dated 09.01.2014, registered in Police Station Baddi, District Solan, Himachal Pradesh, for the commission of offences punishable under Sections 279, 337 and 338 of the Indian Penal Code and under Sec. 185 of Motor Vehicles Act.

(2.) The present FIR was registered on the basis of a complaint filed by one Surender Singh. The gist of the allegations contained in FIR, is as follows:-

(3.) This quashing petition is accompanied by compromise deed Annexure P2. In this compromise deed, the parties have compromised the matter interse and learned counsel for the complainant has also not disputed the compromise deed and he has stated that he has no objection if FIR is quashed.