Manoj Kumar & Others vs Sahil Sood & 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. 256/2019, dated 05.12.2019, under Sections 323, 452 read with Section 34 of the Indian Penal Code, registered at Police Station Sadar, Shimla, District Shimla, H.P.

Respondent No.1 is present in person in the Court. He has been duly identified by Mr. Arvind Sharma, Advocate.

Statement of respondent No.1 stands recorded, wherein he has deposed that he has no objection in case this petition is allowed, as prayed for and the F.I.R. in issue is ordered to be quashed and set aside, as according to him, the issue which led to the registration of the present F.I.R. has been amicably sorted out between the parties in terms of the Compromise Deed (Annexure P­2), appended with this petition.

Learned Additional Advocate General submits that keeping in view the fact that it is a dispute in issue has been amicable settled between the parties, the State has no objection in case this petition is allowed keeping in view the peculiar facts involved in this case as closer of the F.I.R. will put at rest any ill will amongst the parties.

Having heard learned Counsel for the parties and having perused the averments made in the petition as well as taking into consideration the statement of respondent No.1, which stands recorded in the Court today, this petition is allowed, as prayed for and FIR No. 256/2019, dated 05.12.2019, under Sections 323, 452 read with Section 34 of the Indian Penal Code, registered at Police Station Sadar, Shimla, District Shimla, H.P., is ordered to be quashed and set aside so as to give a quiets to the issue between the parties and with the hope that all the parties shall remain in peace with each other in future. Petition stands disposed of in above terms, so also pending miscellaneous applications, if any.