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Judgment
Satyen Vaidya, J
By way of this petition, a prayer has been made for quashing of FIR No. 168, dated 18.08.2015, registered at Police Station Baddi, Tehsil Baddi, District Solan, H.P., under Sections 341, 323 and 506 read with Section 34 of the Indian Penal Code and consequent criminal proceedings arising therefrom, on the ground that the parties have compromised the matter.
It is averred in the petition that on 08.04.2023 compromise has been arrived at between the parties. After such compromise all disputes inter se them have been resolved and they have decided to live in peace in future.
Petitioners and respondent No. 2 are present in the Court today. Their statements have been recorded on oath. In his statement, respondent No. 2 has specifically stated that petitioners No. 1 and 2 are his uncles and petitioners No. 3 and 4 are their sons. They are closely related to each other. The dispute had arisen as a result of serious misunderstanding. Since, they are closely related to each other, they wanted to put an end to all disputes with intention to live in peace in future and for this purpose alone the compromise has been effected. Now, the matter stands compromised and in view of such compromise, respondent No. 2 does not intend to further prosecute the petitioners. Petitioners have also verified the contents of compromise, Annexure P-2 and have identified their signatures thereon.
Perusal of FIR No. 168 of 2015 reveals that on the basis of allegations contained therein a case under Sections 341, 323 and 506 read with Section 34 of the Indian Penal Code was registered against petitioners. The allegations contained therein had overtones of serious misunderstanding. Now, better sense has prevailed upon parties and they have settled all their pending disputes. As a necessary consequence, the dispute arising out of the aforesaid FIR has also been compromised. Parties are closely related to each other. Since, they have now decided to live in peace, it will be in the interest of justice to allow the prayer made in the petition so as to enable them to have harmonious relations in future, which otherwise is also the ultimate object of every civilized society.
In light of above discussion, the instant petition is allowed. FIR No. 168 of 2015, dated 18. 08.2015, registered at Police Station Baddi, Tehsil Baddi, District Solan, H.P., under Sections 341, 323, 506 read with Section 34 of the Indian Penal Code and consequent criminal proceedings arising therefrom, are ordered to be quashed.
Pending miscellaneous application(s), if any, shall also stand disposed of.