Sahil vs State Of HP And Others.

Rakesh Kainthla, J

The petitioner has filed the present petition for quashing of FIR No. 74 of 2025, dated 31.7.2025, registered at Police Station Shimla (East), District Shimla, H.P., for the commission of offences punishable under Sections 115(2), 351(2), 352 and 333 of Bhartiya Nyaya Sanhita (BNS) and consequential proceedings arising out of the FIR based on the compromise effected between the parties.

It has been asserted that the FIR was lodged due to some misunderstanding between the parties. The parties have entered into a compromise with each other voluntarily without any influence from any person. The informant does not want to proceed further with the matter after the compromise. Hence the petition.

Statement of Shashi Saini, the informant/victim, was recorded on 25.2.2026, in which he stated that he had entered into a compromise with the accused voluntarily without any influence or coercion from any person. He does not want to proceed further with the matter and has no objection in case the FIR is ordered to be quashed based on the compromise between the parties.

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

The offences punishable under Section 115(2), 352 and 351(2) of BNS are compoundable under Section 359(1) of Bhartiya Nagrik Suraksha Sanhita, 2023 (BNSS) without the permission of the Court. The offence punishable under Section 333 of the BNS corresponds to Section 452 of the IPC.

This Court has already quashed the F.I.R. registered for the commission of an offence punishable under Section 452 of IPC in Prashant Dharmani & others vs. State of H.P. & others 2023(1) Him.L.R.241, Ameen vs State of H.P. & others 2023(1) Him L.R.375, Avinash Singh Rana vs State of H.P. & others 023 STPL 3181 H.P and Chaman Lal vs. State of H.P. Latest HLJ 2023(HP) (1)213 based on compromise. These judgments are binding on this Court.

Therefore, in view of these precedents, the present petition is allowed and FIR No. 74 of 2025, dated 31.7.2025, registered at Police Station Shimla (East), District Shimla, H.P., for the commission of offences punishable under Sections 115(2), 351(2), 352 and 333 of BNS and consequential proceedings arising out of the FIR 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 the Website of the High Court.