SANDEEP KUMAR Vs. STATE OF H P

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.183 of 2012, dated 11.8.2012, under Sections 279, 337 and 338 of the Indian Penal Code and Sec. 181 and 196 of the Motor Vehicles Act, registered at Police Station, Sadar, District Bilaspur, H.P.

(2.) Briefly stating the facts, giving rise to the present petition are that on 11.8.2012, at about 8:00 p.m, when respondent No.2 was coming from his native place Amarpur to Village Samoh, on account of his personal work, in a motorcycle bearing registration No.PB16C-5362, came in a high speed and overtake the petitioner's vehicle bearing registration No.HP-23B-8080 and struck against his vehicle. Respondent No.2 has alleged that some damages had caused to his vehicle and one person out of three, who were sitting on motorcycle has suffered injuries in the legs. On the basis of which, respondent No.2 reported the matter to the police and FIR was lodged. Now, the parties have entered into a compromise, vide Compromise Deed, dated 16.4.2019, Annexure P-2, and they do not want to pursue the case against each other. Hence, the present petition.

(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 petitioner and the FIR/Challan, may be quashed and set aside.