MUNSHI RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) The present petition, under Sec. 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code"), is maintained by the petitioners for quashing of F.I.R No. 110 of 2015, dtd. 25/6/2015, under Ss. 147, 149, 341 and 323 of the Indian Penal Code, registered at Police Station Shahpur, District Kangra, 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 25/6/2015, due to some misunderstanding a minor dispute arose between the petitioners and respondents No. 2 to 4, as such, an F.I.R. No. 110 of 2015, dtd. 25/6/2015 came to be registered against the petitioners at the instance of complainant, late Sh. Subhash Chand. However, now the parties have entered into a compromise (Annexure P-3) and in order to maintain their cordial relations, 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.