Neetesh Jain vs State Of H.P. & Others

Rakesh Kainthla, J

The petitioner has filed the present petition for quashing of FIR No.12 of 2024, dated 28.01.2024, registered for the commission of offences punishable under Sections 279 & 337 of Indian Penal Code (IPC) and Section 187 of Motor Vehicles (M.V.) Act at Police Station Dhera, District Kangra, H.P. and consequential proceedings arising out of the said F.I.R. based on the compromise.

It has been asserted that the parties have entered into compromise with the intervention of the respectable person of the society and family members of the parties. The informant/injured does not want to proceed further with the matter after the compromise. Hence, the present petition.

Statement of informant-Birbal was recorded on 06.04.2026, in which he stated that he had compromised the matter with the petitioner voluntarily without any influence from any person and he had no objection in case the F.I.R as well as proceedings arising out of the same are ordered to be quashed.

The police have filed a status report reproducing the contents of the F.I.R. and the steps taken during the investigation.

I have heard learned counsel for the parties and have gone through the records carefully.

This Court had already quashed the F.I.R. registered for the commission of offences punishable under Sections 279 and 337 of IPC in Sushant vs State of H.P. 2023 HHC 531, Vikas Huda vs State of H.P. 2023 STPL 3009, Kulwidner Singh vs Ankush Kumar 2023 HLR384 and Nishant vs. State 2022 Suppl. Law Cases 45 based on compromise. Likewise, this Court has already quashed the F.I.R. registered for the commission of an offence punishable under Section 187 of M.V. Act in Suresh Kumar v. State of H.P.2022(1) Him L.R. (HC) 81, Vijender Mehta and another vs. State of H.P. and another (2023) ACC 488 (HP) and Sandeep Kumar vs. State of H.P. and others II (2003) ACC 651 (H.P). These judgments are binding upon this Court.

Consequently, the present petition is allowed, and the FIR No. 12 of 2024 dated 28.01.2024, registered for the commission of offences punishable under Sections 279 and 337 of IPC and Section 187 of M.V. Act at Police Station Dehra, District Kangra, H.P. and consequential proceedings arising out of F.I.R. are quashed.

Petition stands disposed of in the above terms, so also pending applications, if any.

Parties are permitted to produce a copy of this judgment, downloaded from the webpage of the High Court of Himachal Pradesh, before the authorities concerned, and the said authorities shall not insist on the production of a certified copy but, if required, may verify passing of the order from Website of the High Court.