GULAM NAVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present petition filed under S.482 CrPC, prayer has been made on behalf of the petitioner for quashing and setting aside FIR No. 51, dated 25.6.2015 under Ss. 279, 337 and 338 IPC and S.181 of Motor Vehicles Act registered with Police Station, Kihar, Chamba and consequent proceedings against the petitioner pending before competent Court of law, on the basis of compromise dated 13.5.2019 (Page-22) arrived inter se parties.

(2.) Facts as emerge from the record are that FIR in question came to be registered against the petitioner at the behest of respondent No.2, Shri Abdul Kareem, who allegedly suffered injuries on account of being hit by motor cycle bearing No. HP73-3761, being driven by petitioner-accused. After completion of investigation, Police presented Challan in the competent Court of law, however, pending trial, parties have resolved to settle their dispute amicably inter se them as such, petitioner has approached this Court in the instant proceedings for quashing and setting aside FIR as detailed herein above alongwith consequent proceedings pending in the competent Court of law.

(3.) On 26.8.2019, this Court having taken note of the fact that respondent No.2 Abdul Kareem, who is otherwise represented by Mr. Subhash Chander, Advocate, is admitted in Hospital at Chamba, directed Investigating Officer to get the factum with regard to compromise, if any, inter se parties, verified.