RAJENDER KUMAR Vs. STATE OF H.P.

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.147 of 2018, dated 18.7.2018, under Sections 279, 337 and 338 of the Indian Penal Code and Section 196 of the Motor Vehicles Act, registered at Police Station, Ghumarwin, District Bilaspur, H.P.

(2.) Briefly stating the facts, giving rise to the present petition are that on 18.7.2018, respondent No.3-complainant alongwith her husband-respondent No.2 went to Kandror Pull, Bilaspur, in a Motorcycle bearing registration No.HP74-8497, where one Maruti Car bearing registration No.HP28A-0455, came in a high speed in a rash and negligent manner so as to endanger human life and personal safety of others and struck against the Motorcycle as a result of which, respondents No.2 and 3 sustained injuries. On the basis of which, respondent No.3 reported the matter to the police and FIR was lodged. Now, the parties have entered into a compromise, vide Compromise Deed, dated 4.6.2019, Annexure P-3, and they do not want to pursue the case against each other. Hence, the present petition.

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