MANISH CHOUDHARY Vs. STATE OF H. P.

JUDGEMENT

(1.) In the instant petition preferred under Section 482 of the Code of Criminal Procedure, petitioner is praying for quashing of FIR No. 134/19, dated 09.06.2019, under Sections 279, 337 of the Indian Penal Code read with Section 187 of the Motor Vehicles Act, registered at Police Station Haroli, District Una, H.P. and consequent proceedings, if any.

(2.) The facts may be noticed hereinafter:-

(3.) The law laid down in respect of exercise of powers under Section 482 of the Code of Criminal Procedure for quashing or for refusing to quash the FIR and resultant proceedings on the basis of compromise effected by the parties laid down in titled Gian Singh vs. State of Punjab, 2012 10 SCC 303; titled Narinder Singh vs. State of Punjab, 2014 6 SCC 466; titled as Parbatbhai Aahir vs. State of Gujarat, 2017 9 SCC 641 has been noticed again by Hon'ble Apex Court in titled as State of Madhaya Pradesh vs. Laxmi Narayan, 2019 5 SCC 688 with following observations:-