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Judgment
Rakesh Kainthla, J
The present petition has been filed for quashing of FIR No. 124 of 2020, dated 24.08.2020, registered for the commission of offences punishable under Sections 341, 323, 147, 148, 149 and 506 of IPC at Police Station Damtal, Tehsil Indora, District Kangra, H.P. and consequent proceedings arising out of the said F.I.R based on compromise effected between the parties.
It has been asserted that the parties have entered into a compromise with the intervention of the respectable members of the society. Respondents No. 2 and 3 do not want to proceed further with the matter in view of the compromise. Hence, the present petition.
Statements of informant-Abhishek and victim-Manoj Kumar Sharma were recorded on 18.09.2025, in which they stated that they had entered into a compromise voluntarily without any influence from any person and they had no bjection, in case the FIR lodged against the petitioners/accused is ordered to be quashed.
I have heard the lea ned counsel for the parties and have gone through the records caref lly.
The offences punishable under Sections 341, 323 and 506 of IPC are compoundable under Section 320 of Code of Criminal Procedure (Cr.P.C.). Section 320 (3) of Cr.P.C. provides that where an offence is compoundable under this Section and where the accused is liable under Section 34 or 149 of IPC, the offence may be compounded.
This Court had already quashed the F.I.R. registered for the commission of offences punishable under Sections 147 and 148 of IPC 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, which judgments are binding on this Court.
Consequently, the present petition is allowed and FIR No.124 of 2020 dated 24.08.2020, registered for the commission of offences punishable under Sections 341, 323, 147, 148, 149 and 506 of IPC at Police Station Damtal, Tehsil Indora, District Kangra, H.P. is quashed and the consequent proceedings pending/initiated against the petitioners-accused in pursuance hereto are also 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 Website of the High Court.