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Judgment
Ajay Mohan Goel, J
By way of this petition filed under Section 482 of the Code of Criminal Procedure, the petitioner has prayed for quashing of FIR No. 258/2019, dated 05.12.2019, registered under Sections 325, 505 and 506 of the Indian Penal Code, at Police Station Sadar, Shimla, District Shimla, H.P.
Respondents No. 2 to 4 are present in person in the Court. They have been duly identified by Mr. Ravinder Singh Jaswal, Advocate.
Statements of respondents No.2 to 4 stand recorded, wherein they have deposed that they have no objection in case this petition is allowed, as prayed for, and the F.I.R. in issue as well as subsequent criminal proceedings, if any, are ordered to be quashed and set aside, as according to them, 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 P-3), appended with this petition.
Learned Additional Advocate General submits that keeping in view the fact that the 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 closure of the F.I.R. will put at rest ill will, if any, 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 statements of respondents No.2 to 4, which stand recorded in the Court today, this petition is allowed, as prayed for, and FIR No. 258/2019, dated 05.12.2019, registered under Sections 325, 505 and 506 of the Indian Penal Code, at Police Station Sadar, Shimla, District Shimla, H.P., as well as subsequent criminal proceedings, if any, are ordered to be quashed and set aside, taking into consideration the compromise deed (Annexure P-3) which is entered between the parties and statements of the complainants to this effect made today in this Court, so as to give a quietus to the issue between them and with the hope that all the parties shall remain in peace with each other in future. The statements of the complainants recorded today in the Court as well as compromise deed Annexure P-3 shall form part of this judgment.
Petition stands disposed of in above terms, so also pending miscellaneous applications, if any.