Mohit Kumar & Ors. vs State Of H.P. & Ors.

Rakesh Kainthla, Judge

The petitioners have filed the present petition for quashing of FIR No.64 of 2021, dated 13.04.2021, registered for the commission of offences punishable under Sections 147, 323, 325, 504, 506 and 427 read with Section 149 of the Indian Penal Code (IPC) at Police Station Haroli, District Una, H.P. and the consequential proceedings arising out of it based on a compromise effected between the parties.

It has been asserted that the informant has settled the dispute with the petitioners and he does not intend to prosecute the accused. The parties want to maintain a cordial relationship with each other after the compromise. Hence, the petition.

The statements of the informant Kehar Singh and the victims Onkar Singh and Anita Devi were recorded on 02.03.2026, 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 effected between the parties.

Statement of Kehar Singh, Special Power of Attorney (SPA) of his brother Ajmer Singh, one of the victims, was recorded on 29.07.2026, in which he stated that he had entered into a compromise with the accused voluntarily without any influence from any person and had no objection to quashing the FIR based on a compromise effected between the parties.

Heard.

The status report mentions that the charge-sheet was filed before the Court for the commission of offences punishable under Sections 147, 149, 323, 325, 506 and 427 of the IPC.

The offences punishable under Sections 323, 325, 427, 504 and 506 of the IPC are compoundable under Section 320 of the Code of Criminal Procedure (CrPC). Section 320(3) of the CrPC provides that where the offences can be compounded under Section 320 and a person is liable by virtue of Section 149 of the IPC, the offence may be compounded. Hence, the offence is punishable under Sections 323, 325, 504, 506 and 427, read with Section 149 of the IPC can be compounded.

This Court has already quashed the F.I.R. registered for the commission of an offence punishable under Sections 147 of IPC in Sivo Devi vs others vs State of HP 2023 (2), Shimla Law Cases 949, in Umesh Kumar vs State Kumar HP 2022 STPL 10721, Satish Kumar State of H.P. 2022 STPL 10703, Inderjeet vs State of H.P. 2022(2) Himachal Law Reporter 1217 and Subhash Verma vs State of H.P. 2021 (3) Shimla Law Cases 1146, 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. 64 of 2021, dated 13.04.2021, registered for the commission of offences punishable under Sections 147, 323, 325, 504, 506, 427 read with Section 149 of IPC, registered at Police Station Haroli, District Una, H.P. and 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 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.