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Judgment
Rakesh Kainthla, J
The present petition has been filed under Section 482 of Cr.P.C.for quashing of F.I.R. No. 76 of 2020, dated 12.08.2020, registered at Police Station East District Shimla, H.P. for the commission of offences punishable under Sections 279 and 337 of IPC based on compromise effected between the parties.
The statement of the informant/respondent no.4 and injured/victim have been recorded in which they have stated that the matter was compromised between the parties vide compromise Annexure P-2 voluntarily without any coercion or influence of any person. In view of the compromise, they do not want to proceed further with the complaint.
I have heard the learned counsel for the parties and have gone through the records carefully.
This Court had quashed the F.I.R. registered for the commission of offences punishable under Sections 279, and 337 of IPC in Sushant vs State of H.P. Latest HLJ 2023 (HP)(1) 531, Vikas Hooda vs. State of H.P. 2023 STPL 3009 HP, Kulwidner Singh vs Ankush Kumar & others 2023 (1) Him. L.R. 348 and Nishant vs. State of H.P. and others. 2022 (Supp.) Shim. LC 45.
Therefore, in view of these precedents, the present petition is allowed and F.I.R. No. 76 of 2020, dated 12.08.2020, registered at Police Station East District Shimla, H.P. for the commission of offences punishable under Sections 279 and 337 of IPC and consequent proceedings arising out of the said FIR are 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 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 Website of the High Court