PARVEEN KUMAR Vs. STATE OF H.P

JUDGEMENT

(1.) The present petition is maintained by the petitioner under Sec. 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code") for quashing of F.I.R No. 224 of 2017, dtd. 28/7/2017, under Ss. 341, 323, 147 and 149 of the Indian Penal Code, registered at Police Station, Haroli, District Una, H.P.

(2.) Briefly stating the facts, giving rise to the present petition are that respondent No.2-Pankaj Jaswal, made allegations against the petitioners-accused persons, that on 28/7/2017, when he was taking his bus from Una to Panjawar and reached at Saloh Upper, his sister telephoned him and when he 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes was receiving her call, at about 1:40 p.m, at that time, petitioner No.1-Parveen Kumar, was sitting in the said bus and was using filthy and abusive language and also gave beatings to him and thereafter, stepped down from the bus and threatened him with dire consequence. Thereafter, he went on Panjawar route, he in consultation with some boys gathered at Bhadsali hospital and when his bus reached at Bhadsali, they stopped his bus and entered in it and gave beatings, when he came out of the bus after releasing from their clutches, some of the boys, who were standing outside the bus gave beatings to him with 'dandas' and a sum of Rs.4,600.00, which were earned from the tickets sold, was also lost, as he fell in the scuffle. Due to which scuffle, he received injuries and became unconscious and when he got conscious, he found himself hospitalized in Bhadsali, hospital. On the basis of which, respondent No.2 reported the matter to the police and FIR was lodged. Now, the parties have entered into a compromise, vide Compromise Deed, dtd. 8/5/2019 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, dtd. 8/5/2019, no purpose will be served by keeping the proceedings against the petitioners and the FIR/Challan, may be quashed and set aside.