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Judgment
8 paragraphs · 205 wordsGirish Kathpalia, J
The petitioners seek quashing of FIR No. 385/2022 of PS Ranhola for offence under Section 323/440/506/34 IPC on the ground that the victim (respondent no.2 herein) has compromised the disputes.
The petition was initially listed before this court on 13.03.2026 and parties were directed to appear before the concerned Joint Registrar, where their statements were recorded.
Today, after recording of statements matter has been listed before this court. The respondent no.2 present through videoconferencing is identified by Investigating Officer/SI Jagmohan.
Learned APP for State submits that he has no serious objection to this petition.
The respondent no.2 submits that in the alleged incident, he did not receive any physical injury but his car was damaged, for which he has been duly compensated by the petitioners. Respondent no.2 submits that he does not wish to continue prosecution of the petitioners.
Having spoken with the respondent no.2, I am satisfied that it would be in the interest of justice, not to push the parties through full dress trial.
Therefore, the petition is allowed and FIR No. 385/2022 of PS Ranhola for offence under Section 323/440/506/34 IPC as well as proceedings arising out of the same are quashed.