SANTOSH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is maintained by the petitioners under Sec. 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code") for quashing of F.I.R No. 18/2017, dtd. 12/3/2017, under Ss. 354, 504, 506 read with sec. 34 of the Indian Penal Code, as well police report filed under Sec. 173 of the Code of Criminal Procedure, registered at Police Station, Ani, District Kullu, H.P.

(2.) Briefly stating the facts, giving rise to the present 1 Whether reporters of Local Papers may be allowed to see the judgment Yes petition are that on 11/3/2017, Smt. Kamla Thakur wife of Shri Parkash Chand, resident of Village Chanot, organized a party at her house, on account of her being elected as Ward Panch from Maroldal Ward. In the meantime, petitioners as well as respondent No.2 alongwith her husband and other villagers were present. When the party was going on at the house of Smt. Kamla Thakur, after having meal, people including petitioners and respondent started dancing. After sometime, petitioners started giving beatings to respondent No. 2 complainant and her husband. Now, the parties have entered into a compromise, vide Compromise Deed, dtd. 2/5/2019, Annexure P-2, and they do not want to pursue the case against each other. Hence, the present petition.

(3.) Learned counsel for the petitioners 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 petitioners and the FIR/Challan, may be quashed and set aside.