SANDEEP KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) This petition has been filed on the basis of compromise (Annexure P-2) arrived at between the parties, for quashing of FIR lodged by respondent No.4 and consequential proceedings, if any, initiated in pursuance thereto against the petitioner.

(2.) In the present case, car being driven by petitioner had struck with respondent No.3 causing injuries to her. Respondent No. 4 Ram Saran, the husband of respondent No.3/injured, present on the spot had lodged the complaint with police, on the basis of which, FIR No. 327 of 2018 was registered at Police Station Sadar, Solan, District Solan.

(3.) Victim (Respondent No.3) appeared in this Court today and communicated her no objection in quashing the FIR. Statement of victim has also been recorded on oath wherein she has stated that on the date of accident, she was walking on the road and with sudden hit, she had fallen on the road and later on, she came to know from her children as well as from CCTV camera footage that a car had hit her and it was also revealed that it was being driven by the petitioner. She has categorically stated that on the spot, she was not able to understand what had happened as car had hit her from back side and thereafter, she had become unconscious and regained her consciousness after 3-4 days. She has stated that now the petitioner has repentance for his act and has undertaken to be more careful and vigilant in future. She has also endorsed the compromise placed on record, as Annexure P-2, and signing the same with her free will, consent and without any coercion, pressure or threat.