BHOOP RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is maintained by the petitioners under Sec. 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code") for quashing of F.I.R No. 66 of 2014, dated 23.5.2014, under Sections 323, 354 and 506 of the Indian Penal Code, registered at Police Station, Theog, District Shimla, H.P.

(2.) Briefly stating the facts, giving rise to the present petition are that respondent No.2-complainant, resident of Village Patrog (Parmala) Post Office Dhamandari, Tehsil Theog, District Shimla, alleging therein that on 22.5.2014, while she was coming at her home, petitioner stopped her with intent to outrage her modesty and giving beatings, as a result of which, she received injuries. On the basis of which, respondent No.2 reported the matter to the police and FIR was registered. Now, the parties have entered into a compromise, vide Compromise Deed, Annexure P-2, and they do not want to pursue the case against each other. Hence, the present petition.

(3.) Learned 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.