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Judgment
Rakesh Kainthla, Judge
The petitioner has filed the present petition for quashing of FIR No. 69 of 2024 dated 29.02.2024 registered at Police Station Una Sadar, Tehsil and District Una, for the commission of offences punishable under Sections 279, 337 and 338 of the Indian Penal Code (IPC) based on a compromise between the parties.
It has been asserted that the matter between the petitioner and the informant has been settled with the intervention of the respectable persons of the area. The informant and the victim do not want to proceed further with the matter after the compromise. Hence, the petition.
The statements of the informant Tara Singh and the victims Shakuntla Devi and Kulvir Kaur were recorded on 03.08.2026, in which they stated that they had entered into a compromise with the accused voluntarily without any influence from any person and they do not want to proceed further with the matter after the compromise. They have no objection to quashing the FIR based on a compromise between the parties.
I have heard learned counsel for the parties and have gone through the records carefully.
The FIR has been registered for the commission of offences punishable under Sections 279, 337 and 338 of the IPC. This Court has already quashed the F.I.R. registered for the commission of offences punishable under Sections 279, 337, and 338 of the 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. These judgments are binding on this Court.
In view of these binding precedents, the present petition is allowed, and the FIR No. 69 of 2024, dated 29.02.2024, registered at Police Station Una Sadar, Tehsil and District Una, for the commission of offences punishable under Sections 279, 337 and 338 of IPC and criminal proceedings pending/initiated against the petitioner-accused in pursuance thereto 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 the passing of the order from the Website of the High Court.