Pawan Kumar vs State Of H.P. & Another

Rakesh Kainthla, J

The present petition has been filed for quashing of F.I.R. No. 23 of 2022, dated 05.03.2022, registered for the commission of offences punishable under Sections 325, 323, 504 & 201 of Indian Penal Code (IPC) at Police Station Dharampur, District Mandi, H.P. and consequential proceedings arising out of the said F.I.R. based on the compromise.

It has been asserted that the matter has been reconciled between the parties. The informant does not want to proceed further with the matter. The matter is private in nature and no fruitful purpose would be served by continuing with the proceedings. Hence, the present petition.

Statements of informant/victim [Rakesh Kumar] was recorded on 24.04.2026, in which he stated that he had entered into compromise with the accused voluntarily and he does not want to proceed further with the matter after the compromise. He had no objection, in case the FIR lodged against the petitioner/accused is ordered to be quashed as per compromise.

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

The offences punishable under Sections 323, 325 and 504 of IPC are compoundable under Section 320 of the Cr.P.C. This Court had already quashed the F.I.R. registered for the commission of an offence punishable under Section 201 of IPC in Pyar Chand @ Bittu & others vs. State of H.P. & anr 2022:HHC:9585 and Adarash Kumar & Ors. vs State of H.P & Ors. Cr.MMO No. 1046 of 2023, decided on 16th May, 2024, based on the compromise. These judgments are binding on this Court.

Therefore, in view of these precedents, the present petition is allowed and F.I.R. No. 23 of 2022, dated 05.03.2022, registered for the commission of offences punishable under Sections 325, 323, 504 & 201 of IPC at Police Station Dharampur, District Mandi, H.P. is ordered to be quashed. Consequent upon the quashing of FIR, criminal proceedings pending/initiated against the petitioner-accused in pursuance thereto, are also ordered to be 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.