Gurvinder Singh Alias Garry & Others vs State Of Himachal Pradesh& Another
2023 Latest Caselaw 19186 HP

Himachal Pradesh High Court

Gurvinder Singh Alias Garry & Others vs State Of Himachal Pradesh& Another on 12 December, 2023

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr.MMO No. 745 of 2023 Reserved on: 28.11.2023 Date of Decision: 12 th December, 2023

.

Gurvinder Singh alias Garry & others ....Petitioners

Versus State of Himachal Pradesh& another

of ....Respondents Coram Hon'ble Mr Justice Rakesh Kainthla, Judge. Whether approved for reporting? No.

For the Petitioner rt : Ajay Sipahiya, Advocate.

For the Respondents : Mr. Parshant Sen, Deputy Advocate General for respondent No.1.

Mr. Gaurav Bhrdwaj, Advocate, for respondent No. 2.

Rakesh Kainthla,Judge

The victim/informant made a statement that he had

entered into a compromise with the petitioners. He does not want to

proceed further with the matter because of compromise and he has no

objection in case the present F.I.R. No. 114 of 2022 dated 30.06.2022,

registered at Police Station P.S.Sadar, Solan, District Solan, H.P. for the

commission of offences punishable under Sections 341, 323, 347, 365,

427, read with Section 34 of IPC and consequent proceedings arising

out of the said F.I.R. are ordered to be quashed.

Whether reporters of the local papers may be allowed to see the judgment? Yes

2. The F.I.R. was lodged regarding the beating of the

informant and taking him in the vehicle of the petitioners over a

dispute which arose after an accident. The nature of the allegations

.

show that it was a private dispute with no concern for the public at

large; therefore, F.I.R, No. 114 of 2022 dated 30.06.2022, registered at

Police Station P.S.Sadar, Solan, H.P. for the commission of offences

punishable under Sections 341, 323, 347, 365 & 427 read with Section 34

of of IPC is ordered to be quashed. Consequent to the quashing of the said

FIR, criminal proceedings pending/initiated against the petitioners-

rt accused in pursuance thereto, are also quashed.

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

pending applications, if any.

4.

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 onthe production of a certified copy but if required, may verify

passing of the order from Website of the High Court

(Rakesh Kainthla) Judge

12th December,2023 (Ravinder)