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Judgment
Rakesh Kainthla, J
The petitioner has filed the present petition for quashing of FIR No. 55 of 2025, dated 23.8.2025, registered at Police Station Bharmour, District Chamba, H.P., for the commission of offences punishable under Sections 281 and 125(a) of Bharatiya Nyaya Sanhita, 2023 (BNS) and consequential proceedings arising out of the said FIR based on the compromise effected between the parties.
It has been asserted that the matter has been compromised between the parties, and the parties do not want to proceed further with the matter after the compromise. Hence the petition.
Statements of the informant, Anoop Kumar and the injured Kewal Krishan were recorded on 16.12.2025, in which they stated that they had entered into a compromise with the accused voluntarily without any influence from any person, 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 offence punishable under Section 281 of BNS corresponds to Section 279, and Section 125(a) of BNS corresponds to Section 337 of IPC. This Court has 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 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. Shim Law Cases 45 based on compromise. These judgments are binding on this Court.
In view of these binding precedents, the present petition is allowed and the FIR No. 55 of 2025, dated 23.8.2025, registered at Police Station Bharmour, District Chamba, H.P., for the commission of offences punishable under Sections 281 and 125(a) of Bharatiya Nyaya Sanhita, 2023 (BNS) 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.