Date Of Decision: 01.11.2023 vs State Of H.P & Others
2023 Latest Caselaw 17307 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr.MMO No.975 of 2023 Date of Decision: 01.11.2023 Balkrishan & others ... Appellants Versus State of H.P & others ....Respondents

.

Coram Hon'ble Mr. Justice Rakesh Kainthla, Judge.

Whether approved for reporting?1 For the petitioner : Mr. Mukul Sood, Advocate. For the Respondent : Mr. R.P Singh, Deputy Advocate General.

Rakesh Kainthla, Judge (Oral),

The informant victim has appeared before the Court

and made a statement that he has entered into a compromise

with the accused. The compromise (Ext. C1) bears his signatures.

This compromise was effected by him voluntarily and without

any influence from any person. He does not want to proceed

with the matter because of the compromise and the same be

quashed.

The FIR was registered against the accused for the

commission of offences punishable under Sections 353, 332 of

IPC. This Court had quashed the proceedings under Section 353,

332 of IPC in view of the compromise entered into between the

parties in Mukesh Kumar versus State of H.P 2022 STPL 10821,

Subhash Verma versus State of H.P 2021 (3)Shimla Law Cases

Whether reporters of Local Papers may be allowed to see the judgment? Yes.

1416, Sumit Kumar Gugli versus State of H.P 2020 Criminal Law

Journal (NOC) 287, Ravi Shankar versus State of H.P 2019 (2)

Shimla Law Cases 1041 and many other cases. Thus, in view of

the precedents of this Court, the present petition is allowed and

.

FIR No.48 of 2020 registered in P.S. Bhawarna, District Kangra,

H.P on 26.03.2020 and the consequent proceedings arising out

of the FIR are ordered to be quashed. A copy of this order be sent

to learned Trial Court for information.

                        r       to            (Rakesh Kainthla)
                                                       Judge

    1st , November, 2023
       (saurav pathania)