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Judgment
Rakesh Kainthla, J
The present petition has been filed under Section 528 of the Bhartiya Na arik Suraksha Sanhita (BNNS), 2023, for quashing of F.I.R. No. 21 of 2024, dated 12.06.2024, registered for the commission of offences punishable under Sections 279 and 337 of Indian Penal Code (IPC), at Police Station Jubbal, District Shimla, H.P. and consequent proceedings arising out of the said F.I.R.
It has been asserted that the informant sustained injuries. The petitioner helped him after realising her mistake. The dispute between the parties has been amicably settled and the informant has no objection in the case the F.I.R. is ordered to be quashed Hence, the present petition.
The statements of informant/injured-Manish and Lokinder Kumar injured were recorded on 22.09.2025 in which they stated that they had compromised the matter voluntarily without any influence from any person, therefore, they do not want to proceed further with the matter in view of the compromise.
I have heard learned counsel for the parties and have gone through the records carefully.
This ourt had already 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. 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 and others 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. 21 of 2024, dated 12.06.2024 registered for the commission of offences punishable under Sections 279 and 337 of IPC, at Police Station Jubbal, District Shimla, 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 c py of this judgment, downloaded from the webpage of the High C urt f Himachal Pradesh before the authorities concerned, and he said authorities shall not insist on the production of a certified copy but if required, may verify passing of the order from Website f the High Court.