RAVINDER KUMAR Vs. STATE OF HP

JUDGEMENT

(1.) By way of instant petition filed under Section 482 of the Code of Criminal Procedure, a prayer has been made on behalf of the petitioner-accused, for quashing of FIR No.39/19 dated 14.5.2019, under Sections 324, 326 and 506 of Indian Penal Code, registered with Police Station Panchrukhi, Tehsil Palampur, District Kangra, H.P., as well as consequent proceedings pending before the court below on the basis of compromise/amicable settlement arrived inter-se parties.

(2.) FIR detailed herein above came to be registered at Police Station Panchrukhi, at the behest of the respondent-complainant Jyoti Ram, who otherwise happens to be real brother of the petitioner, on account of some property dispute. After completion of investigation, police presented the challan in the court of learned ACJM, Palampur, District Kangra, however, before charges could be framed, petitioner and respondent No.2 have resolved to settle their matter amicably inter- se them with a view to maintain cordial relations with each other.

(3.) On 4.9.2019, this Court having carefully perused compromise placed on record deemed it fit to summon the respondent-complainant in the court so that factum with regard to the correctness and genuineness of the compromise is ascertained/verified.