NIRMAL SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Present petition has been preferred under Section 482 Cr.P.C. for quashing of FIR No. 212 of 2014 dated 3.9.2014, registered at P.S. Baddi, District Solan(H.P.) under Sections 353, 332, 341 and 506 IPC lodged by respondent No.2 and also the consequential proceedings initiated in pursuance thereto against the petitioner. Present petition has been filed on the basis of compromise arrived at between the parties.

(2.) Today, petitioner/accused and respondent No.2/complainant, are present in the Court. They have been identified by Mr.J.R.Poswal, Advocate. Their separate statements have been recorded on oath.

(3.) In his statement petitioner/accused has stated that on the day of incident, an altercation had taken place for parking the vehicle on road, whereupon he had hit the complainant out of anger. He has stated that after incident, he felt that he should not have hit the complainant, but at that time, he could not control his anger and resultantly untoward incident had taken place, for which, he feels guilty and has repentance for the same and therefore, he has apologized to complainant for that, who, in turn, has agreed to pardon him and to withdraw the criminal case filed against him. Petitioner has also undertaken not to repeat such incident in future and to act as a good law abiding citizen and has further stated that compromise arrived between them has also been reduced into writing and placed on record as Annexure P-2 with petition. He has deposed that he has signed the compromise in presence of witnesses and deposed in Court out of his free will, consent and also without any fear, threat, pressure or coercion.