High CourtsSingle Bench(2020) 08 SHI CK 0202

Balak Ram vs State Of H.P

High Court Of Himachal Pradesh · Decided on 13 August 2020

HON’BLE JUDGES
Ajay Mohan Goel, J
RESULT
Disposed Of
CASE NUMBER
CR. MMO No. 206 Of 2020

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Judgment

8 paragraphs · 352 words

Ajay Mohan Goel, J

1.

By way of this petition, the petitioners have prayed for the following relief:

“It is, therefore, most respectfully prayed that the present petition may kindly be allowed and Quash the FIR No. 140/2019, dated 10.07.2019, registered at Police Station Hamirpur, District Hamirpur, registered under Sections 419, 420,120B of Indian Penal Code, against the petitioners No. 2 to 5, may kindly be quashed in the interest of justice and fair play.”

2.

I have heard learned counsel for the parties and have also gone through the averments made in the petition as well as FIR.

3.

This petition is jointly filed by the complainant at whose behest the FIR has been lodged as well as the accused therein. A copy of the FIR has been appended with the petition as Annexure P-1 and the compromise which has been entered into between the parties has been appended with the petition as Annexure P-2.

4.

Learned counsel for the petitioners submits that in view of the compromise deed entered into between the parties and contents thereof, it will be in the interest of justice in case this petition is allowed and the FIR is ordered to be quashed and set aside, as the same will pay way to peace and harmony.

5.

Learned Additional Advocate General submits that the State has no objection in case this petition is allowed and FIR as well as subsequent criminal proceedings which are pending pursuant to the lodging of the said FIR are quashed and set aside.

6.

Taking into consideration the fact that the issue which led to the registration of FIR in question stands amicably settled between the parties, in my considered view, no fruitful purpose will served by keeping the FIR alive. Accordingly, this petition is allowed and FIR No. 140/2019, dated 10.07.2019, registered under Sections 419, 420 & 120B of the Indian Penal Code at Police Station Hamirpur, District Hamirpur, H.P. and subsequent criminal proceedings ensuing therefrom, if any, are ordered to be quashed and set aside Petition stands disposed of in above terms, so also miscellaneous applications, if any.