RAJINDER SINGH Vs. STATE OF HP

JUDGEMENT

(1.) By way of instant petition filed under Section 482 of the Code of Criminal Procedure, a prayer has been made on behalf of the petitioner-accused, for quashing of FIR No.199 dated 17.10.2013, under Sections 448, 504 and 201 of Indian Penal Code, registered with Police Station Sadar, District Shimla, H.P., as well as consequent proceedings pending before the court below on the basis of amicable settlement arrived inter-se parties.

(2.) Briefly stated facts as emerge from the record are that FIR sought to be quashed in the instant proceedings, came to be lodged at Whether reporters of the Local papers are allowed to see the judgment the behest of complaint/respondent No.3 Smt. Suman Lata Kuthiala, who alleged that the petitioner has broken the locks of her godown. She further alleged that whenever she goes to the godown, father and mother of the petitioner hurl abuses upon her and start quarreling. She also alleged that the petitioner alongwith his parents has taken forcible possession of the godown. After completion of investigation, police presented challan in the competent court of law, which is still pending adjudication. However, during pendency of proceedings before the court below, parties have resolved to settle the matter amicably inter-se them.

(3.) Perusal of compromise (Annexure P2), clearly suggests that petitioner has resolved to settle the dispute amicably with respondent No.3 and as such, present petition has been filed on behalf of the petitioner for quashing the FIR as well as consequent proceedings pending before the competent Court of law.