Sunil Kumar vs State Of HP And Others

Rakesh Kainthla, J

The petitioner has filed the present petition for quashing of FIR No. 84 of 2015, dated 18.12.2015, registered at Police Station Rajgarh, District Sirmour, H.P., for the commission of offences punishable under Sections 279 and 337 of the Indian Penal Code (IPC) and consequential proceedings arising out of the FIR based on the compromise effected between the parties.

It has been asserted that the parties have entered into a compromise after the filing of the charge sheet before the Court. The informant and the injured do not want to proceed further with the matter after the compromise, and they have no objection to quashing the FIR based on the compromise effected between the parties.

The statements of the informant, Anil Sharma and the injured Rakesh Kumar were recorded on 18.3.2026, in which they stated that they had entered into a compromise with the accused voluntarily without any influence from any person, and they had no objection to quashing the FIR as per the compromise effected between the parties.

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

The FIR has been registered for the commission of offences punishable under Sections 279 and 337 of the IPC. This Court has 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 HLJ 531, Vikas Huda vs. State of H.P. 2023 STPL 3009, Kulwidner Singh vs Ankush Kumar 2023 HLR 384 and Nishant vs. State 2022 Suppl. Law Cases 45 based on compromise. These judgments are binding on this Court.

In view of these binding precedents, the present petition is allowed and FIR No. 84 of 2015, dated 18.12.2015, registered at Police Station Rajgarh, District Sirmour, H.P., for the commission of offences punishable under Sections 279 and 337 of the IPC and consequential proceedings pending/initiated against the petitioner-accused in pursuance thereof are ordered to be quashed.

Petition stands disposed of in the above terms, so also pending miscellaneous 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.