NARESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition filed under Section 482 Cr.PC, prayer has been made on behalf of the applicants-petitioners for quashing of FIR No.0064 dated 19.03.2019 registered at Police Station Barmana, Distt. Bilaspur under Sections 147 , 149 , and 506 Indian Penal Code on the basis of compromise Annexure P-2.

(2.) The facts, as emerge from the record are that FIR sought to be quashed in the instant proceedings came to be lodged at the behest of petitioner No,8/complainant Inder Pal, who alleged that some altercation took place between petitioners No.1 to 7 & 8 on account of overloading in the buses being plied by the management Whether the reporters of Local Papers may be allowed to see the judgment? of Ultratech Cement Ltd. for carrying students to the school. The complainant and the parents of other school children were allegedly man-handled by petitioners No. 1 to 7 and, as such, FIR sought to be quashed in the instant proceedings came to be lodged at the behest of petitioner No.8. Before the police could take further action in the matter, it appears that the parties to the lis resolved to settle their dispute amicably, as is evident from Annexure P-2 i.e compromise. Having carefully perused the contents of compromise placed on record, this Court while issuing notice to the respondent-State specifically called upon the petitioners, especially petitioner No.8 to remain present in the Court, so that factum with regard to compromise, if any, arrived at inter se parties, could be ascertained.

(3.) Pursuant to order dated 15.11.2019, all the petitioners including petitioner No,8/complainant Inder Pal are present. Sh. Inder Pal, at whose instance FIR sought to be quashed came to be lodged, on oath states that he of his own volition and without any external pressure has entered into compromise with petitioners No. 1 to 7, whereby both the parties by way of compromise Ex.P-2 have resolved their dispute amicably inter se them and, as such, he shall have no objection, in case prayer made in the instant petition for quashment of aforesaid FIR as well as consequent proceedings, if any, is allowed. Her statement is taken on record.