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Judgment
Rakesh Kainthla, J
The petitioner has filed the present petition for quashing of FIR No. 03 of 2023, dated 6.1.2023, registered at Police Station Jawali, District Kangra, H.P., for the commission of offences punishable under Sections 354D, 323 and 504 of the Indian Penal Code (IPC) and consequential proceedings arising out of the said FIR based on the compromise effected between the parties.
It has been asserted that the parties have settled the matter with the intervention of respectable persons of the society. They are residents of an adjoining village and want to maintain cordial relations with each other. Hence the petition.
Statements of the victim and injured were recorded on 9.12.2025, in which they stated that they had entered into a compromise with the petitioner voluntarily without any influence, and they had no objection in case the present FIR is ordered to be quashed as per the compromise effected between the parties.
I have heard learned counsel for the parties and have gone through the records carefully.
The offences punishable under Sections 323 and 504 of the IPC are compoundable under Section 320 of Cr.P.C. This Court also quashed the FIR registered for the commission of an offence punishable under Section 354D of the IPC in Raj Kumar vs State of HP 2022(2) Him. L.R. 1150, Navneet Mehta vs State of HP. 2022(1) Him. L.R. 444, Anil Sharma vs State of HP 2020 (4) Shim. LC 1899 and Kushal Kumar vs State of HP. 2020 STPL 5621 HP. These judgments are binding on this Court.
In view of these precedents, which are binding on this Court, the present petition is allowed and the FIR No. 03 of 2023, dated 6.1.2023, registered at Police Station Jawali, District Kangra, H.P., for the commission of offences punishable under Sections 354D, 323 and 504 of IPC 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 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 passing of the order from the Website of the High Court.