VINOD KUMAR Vs. STATE OF HP AND ANOTHER

JUDGEMENT

(1.) By way of present petition filed under S.482 CrPC, prayer has been made for quashing of FIR No. 53 of 2016, dated 16.3.2016, under Ss. 279, 337 and 338 Penal Code and Ss. 181 and 185 of the Motor Vehicles Act, registered against the petitioner at Police Station, Sadar, District Shimla, Himachal Pradesh and consequential proceedings i.e. Cr. Case No. 45/2 of 2016 titled State vs. Vinod Kumar, pending before the learned Judicial Magistrate 1st Class, Court No. 2, Shimla, Himachal Pradesh.

(2.) Ms. Kusum, Advocate, has filed Power of Attorney on behalf of respondent No.2-complainant, at whose behest FIR in question came to be lodged against the petitioner.

(3.) Facts, as mentioned in the petition, suggest that on 26.11.2018, i.e. during the pendency of the proceedings before the court below, parties have entered into a compromise, which is placed on record as Annexure P-2, whereby complainant and accused, with the intervention of the respectable members of society have resolved to settle their dispute amicably inter se them and in view of same, complainant-respondent No.2 does not wish to continue with the FIR as well as criminal proceedings pending before the competent Court of law.