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Judgment
Rakesh Kainthla, J
The petitioner has filed the present petition for quashing of FIR No. 0115 of 2022, dated 12.08.2022 registered for the commission of offences punishable under Sections 279 and 337 of Indian Penal Code (IPC) at Police Station Barmana, District Bilaspur, H.P.
It has been asserted that the parties have resolved their dispute amicably and they do not want to proceed further with the present matter. The continuation of the proceeding amounts to an abuse of process of law. Hence, the petition.
Statements of informant Raj Kumar and injured Avantika Rastogi, were recorded on 27.08.2025 and 03.11.2025, respectively, in which they stated that they had compromised the matter with petitioner voluntarily without any influence from any person and they have no objection in case F.I.R as well as proceedings arising out of the same are ordered to be quashed.
I have heard lea ned counsel for the parties and have gone through the records caref lly.
This C urt had already quashed the F.I.R. registered for the commission of offences punishable under Sections 279, 337 & 338 of IPC in Sushant vs State of H.P. 2023 HLC 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 the compromise. These judgments are binding on this Court.
Therefore, in view of these precedents, the present petition is allowed and F.I.R. No. 0115 of 2022 dated 12.08.2022, registered for the commission of offences punishable under Sections 279 and 337 of IPC at Police Station Barmana, District Bilaspur, H.P. is ordered to be quashed. Consequent upon the quashing of FIR, criminal proceedings pending/initiated against the petitioner-accused in pursuance thereto, are also ordered to be quashed.
Petition stands disposed of in the above terms, so also pending applications, if any.
Parties are permitted to produce a copy of this judgment, downloaded from the webpage f the High Court of Himachal Pradesh before the au hori ies concerned, and the said authorities shall not insist on the production of a certified copy but if required, may verify passing of the order from Website of the High Court.