NAVNEET CHAMAN 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 petitioner for quashing of FIR No. 116/2016, dtd. 13/9/2016, registered at Police Station, Kumarsain, District Shimla, H.P. under Sec. 279 IPC and Sec. 187 of the Motor Vehicles Act and consequential proceedings pending before the learned Additional Chief Judicial Magistrate, Rampur Bushahr.

(2.) Brief facts of the case are that on 13/9/2016 at about 3.40 P.M., when respondent No.2/complainant, was trying to park his car near his house, situated at Village Kanahar, Tehsil Kumarsain, District Shimla, one bus of HRTC, Rampur Region, being driven by petitioner in a rash and negligent manner, hit his car's back door. Consequently, an FIR was registered against the petitioner.

(3.) The petitioner and respondent No.2 are present in person. It is represented by them that they have amicably compromised the matter as per compromise deed appended with the petition. It is stated in the petition that they have compromised the matter to keep harmony between them and to live with peace and love.