(1.) The present petition, under Section 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code"), is maintained by the petitioner for quashing of F.I.R No. 174/2019, dated 18.08.2019, under Sections 341, 323, 504 and 506 of the Indian Penal Code (hereinafter to be called as "IPC"), registered at Police Station Sadar-Shimla, District Shimla, H.P., alongwith all consequent proceedings arising out of the said F.I.R., pending before the learned trial Court.
(2.) Briefly stating the facts, giving rise to the present petition are that respondent No. 1 lodged a complaint against the petitioner, alleging therein that on 18.08.2019, around 8:30 p.m., when he was going towards Mall Road from his house at Fingask Estate, the petitioner wrongfully restrained him and started beating him, due to which, he sustained injuries. Consequently, F.I.R No. 174/2019, dated 18.08.2019, under Sections 341, 323504 and 506 IPC came to be registered against the petitioner. However, now the parties have entered into a compromise (Annexure P-3) and in order to maintain their relations cordial, 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-3), no purpose will be served by keeping the proceedings alive, hence the FIR, alongwith consequent proceedings, arising out of the same, pending before the learned trial Court may be quashed and set aside.