NAYKAN KAMDAK 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 petitioners, for quashing of FIR No.45/17 dated 31.3.2017, under Sections 452, 326, 323, 324 and 427 read with Section 34 of IPC and Sections 25-54-59 of the Arms Act, registered with Police Station Gohar, District Mandi, H.P., as well as consequent proceedings pending before the court below on the basis of compromise/amicable settlement arrived inter-se parties.

(2.) Averments contained in the petition, which is duly supported by an affidavit, reveal that on 31.3.2017, complainant-

(3.) On 26.9.2019, this Court having taken note of the compromise placed on record deemed it fit to cause presence of the petitioners, especially petitioner No.3, at whose behest FIR came to be lodged, so that factum with regard to the correctness and genuineness of the compromise is ascertained/verified.