KANWAR DIWAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is maintained by the petitioner under Section 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code") for quashing of F.I.R No. 09 of 2019, dated 22.2.2019, under Sections 279 and 337 of the Indian Penal Code, registered at Police Station, Kotkhai, District Shimla, H.P.

(2.) Briefly stating the facts, giving rise to the present petition are that on 22.2.2019, petitioner was driving a vehicle baring registration No.HP-62B-4343 (Balero Camper) alongwith respondents No.2 to 4 being occupants of the vehicle, in a rash and negligent manner so as to endanger human life and personal safety of others, when the vehicle reached near Village Anu (Gumma) struck against the wall, due which, all the occupants including the petitioner sustained injuries. On the basis of which, the matter was reported to the police and FIR was lodged. Now, the parties have entered into a compromise, vide Compromise Deed, dated 18.9.2019, Annexure P-2, and they do not want to pursue the case against each other. Hence, the present petition.

(3.) Learned Senior counsel for the petitioner has argued that as the parties have compromised the matter, vide Compromise Deed (Annexure P-2), no purpose will be served by keeping the proceedings against the petitioners and the FIR/Challan, may be quashed and set aside.