LAWS(HPH)-2019-9-218

YOGENDER SINGH KANWAR Vs. STATE OF HIMACHAL PRADESH

Decided On September 12, 2019
Yogender Singh Kanwar Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) By way of instant petition filed under Section 482 of the Code of Criminal Procedure, prayer has been made on behalf of the petitioner for quashing of FIR No. 32/2019, dated 2.3.2019, under Sections 279 and 337 of Indian Penal Code read with Section 187 of the Motor Vehicle Act, registered at Police Station, Boileauganj Shimla, District Shimla, H.P., as well as consequent proceedings, if any, pending in the competent Court of law, on the basis of the compromise deed (Annexure P-2) arrived inter se parties.

(2.) Facts, as emerge from the record are that FIR, as referred hereinabove, came to be lodged at the behest of respondent No. 2 namely, Sh. Vipin Kumar (hereinafter referred to as the complainant), who allegedly suffered injuries after being hit by the vehicle bearing registration No. HP-63-A-5284 at Totu Chowk, Shimla on 1.3.2019. The vehicle in question was being driven by the petitioner herein. After completion of the investigation, police presented the challan in the competent Court of law, but same is still pending adjudication.

(3.) During the pendency of the case, parties have resolved to settle their dispute amicably inter se them, as is evident from the compromise deed (Annexure P-2) placed on record. Having carefully perused the compromise deed placed on record, this Court deemed it fit to summon respondent No. 2/complainant in the Court, so that correctness and genuineness of the compromise placed on record could be ascertained.