Nikhil Patiyal vs State Of HP And Another

Rakesh Kainthla, J

The petitioner has filed the present petition for quashing of FIR No. 51 of 2022, dated 22.3.2022, registered at Police Station Dharamshala, District Kangra, H.P., for the commission of offences punishable under Sections 279 and 337 of the Indian Penal Code (IPC), Sections 181 and 196 of Motor Vehicles Act (MV Act) 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 entered into a compromise after the filing of the charge sheet. They do not want to proceed further with the matter. Hence, it was prayed that the present petition be allowed and the FIR be quashed.

Statement of the informant/victim, Joginder Pal, was recorded on 29.12.2025, in which he stated that the matter had been settled between the parties voluntarily without any influence from any person, and he 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 FIR has been registered for the commission of offences punishable under Sections 279 and 337 of the IPC and Sections 181 and 196 of the MV Act. This Court has already quashed the F.I.R. registered for the commission of offences punishable under Sections 279, 337, and 338 of 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. This Court has already quashed the F.I.R. registered for the commission of offences punishable under Sections 181, 187 and 196 of the MV Act in Rajender Thakur Vs. State of H.P. and others 2022 STPL 10700 HP and Akshay Kumar and others Vs. State of HP and others 022 STPL 9456 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. 51 of 2022, dated 22.3.2022, registered at Police Station Dharamshala, District Kangra, H.P., for the commission of offences punishable under Sections 279 and 337 of the IPC and Sections 181 and 196 of MV Act 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.