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Judgment
Rakesh Kainthla, J
The petitioner has filed the present petition for quashing of FIR No. 10 of 2025, dated 31.01.2025, registered for the commission of offences punishable under Sections 125(a) and 281 of the Bharatiya Nyaya Sanhita, 2023 (BNS) at Police Station Shimla East, District Shimla, H.P. on the basis of compromise.
It has been asserted that the informant and petitioner have compromised the matter on compassionate/humanitarian ground. The informant decided to withdraw the case filed against the petitioner. He has no objection in case F.I.R. is ordered to be quashed based on the compromise. Hence, the present petition.
Statement of informant-Abhishek Kashyap was recorded on 02.09.2025, in which he stated that he had compromised the matter with petitioner voluntarily with ut any influence from any person and he has no objection in case F.I.R as well as proceedings arising out of the same are o de ed to be quashed.
I have heard learned counsel for the parties and have gone through the rec rds carefully.
In the present case, the F.I.R. was registered for the commission of offences punishable under Sections 125(a) and 281 of BNS which correspond to Sections 337 and 279 of IPC, respectively. This Court had already quashed the F.I.R. registered for the commission of aforesaid offences in Sushant vs State of H.P. 2023 HHC 531, Vikas Huda vs State of H.P. 2023 STPL 3009, Kulwidner Singh vs Ankush Kumar 2023 HLR384 and Nishant vs. State 2022 Suppl. Law Cases 45 based on compromise. These judgments are binding on this Court.
Consequently, the present petition is allowed, and the FIR No. 10 of 2025 31.01.2025, registered for the commission of offences punishable under Sections 125(a) and 281 of the BNS, at Police Station Shimla East, District Shimla, H.P. as well as consequential proceedings arising out of F.I.R. are quashed.
Petition stands disposed of in the above terms, so also pending applications, if any.
Parties are permitted to pr duce a c py of this judgment, downloaded from the webpage of he High Court of Himachal Pradesh, before the a thorities concerned, and the said authorities shall not insist on the pr duction of a certified copy but, if required, may verify passing f the rder from Website of the High Court.