Dipanshu Abrol And Another vs State Of Himachal Pradesh And Another

Ajay Mohan Goel, J

By way of this petition filed under Section 482 of the Code of Criminal Procedure, the petitioners have prayed for quashing of FIR No. 0063/2020,

dated 02.07.2020, registered under Sections 324, 326, 427 and 504 read with Section 34 of the Indian Penal Code at Police Station Fatehpur, District

Kangra, H.P.

I have heard learned counsel for the petitioners as well as learned counsel for respondent No. 2 and learned Additional Advocate General.

Respondent No. 2, Sh. Ankush Sharma, who is present in person in the Court, has been duly identified by his counsel Mr. Pradeep K. Sharma,

Advocate. His statement has also been independently recorded in the Court, wherein he has stated that he has entered into a compromise with the

petitioners/accused and he is not interested in pursuing the matter which led to registration of FIR No. 0063/2020, dated 02.07.2020, registered under

Sections 324, 326, 427 and 504 read with Section 34 of the Indian Penal Code at Police Station Fatehpur, District Kangra, H.P. A copy of compromise

deed so arrived at between the parties is appended with the petition as Annexure PÂ2 and execution of the same as also the contents thereof have

also been acknowledged by respondent No. 2.

Learned Additional Advocate General has also very fairly submitted that the respondentÂState has no objection in case petition is allowed and FIR

in issue is quashed and set aside.

Accordingly, in view of above, this petition is allowed and FIR No. 0063/2020, dated 02.07.2020, registered under Sections 324, 326, 427 and 504

read with Section 34 of the Indian Penal Code at Police Station Fatehpur, District Kangra, H.P. is quashed and set aside, taking into consideration the

compromise entered between the complainant i.e. respondent No. 2 and accused and statement to this effect, made by respondent No. 2 in this Court.

The compromise deed Annexure PÂ2 as well as statement of the complainant made today in the Court shall form part of the judgment. Miscellaneous

applications, if any, also stand disposed of.