Tanzin Konchog vs State Of HP And Another

Rakesh Kainthla, J

The petitioner has filed the present petition for quashing of FIR No. 58 of 2024, dated 5.3.2024, registered at Police Station Sadar, District Kullu, H.P., for the commission of offences punishable under Sections 279, 337 and 504 of the Indian Penal Code (IPC) and Section 187 of the Motor Vehicles Act (MV Act) and consequential proceedings arising out of the said FIR based on the compromise effected between the parties.

It has been asserted that the matter has been compromised between the victim and the petitioner. The victim does not want to proceed further with the matter after the compromise. Hence the petition.

Statement of the informant/victim Bhag Chand was recorded on 26.2.2026, in which he stated that he had entered into a compromise with the accused voluntarily without any influence from any person, and he did not want to proceed further with the matter after the compromise.

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

The offence punishable under Section 504 of IPC is compoundable under Section 320 of Cr.P.C. 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. This Court has also quashed the F.I.R. registered for the commission of offences punishable under Section 187 of the MV Act in Rajender Thakur Vs. State of HP 2022 STPL 10700 HP and Sohib Khan Vs. State of HP & anr. 2020 STPL 7704 HP. These judgments are binding on this Court.

In view of these binding precedents, the present petition is allowed and FIR No. 58 of 2024, dated 5.3.2024, registered at Police Station Sadar, District Kullu, H.P., for the commission of offences punishable under Sections 279, 337 and 504 of the IPC and Section 187 of the MV Act and consequential proceedings arising out of the FIR 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.