Shri Sanskar Laloo @ Sujol Laloo vs State Of Meghalaya & Ors.

Heard learned counsel for the respective parties.

Rule. Rule is made returnable forthwith with the consent of the parties in all the aforesaid petitions and is taken up for final disposal.

By this petition, the petitioner seeks quashing of the FIR dated 30^th April, 2026, registered with the Lumdiengjri Police Station, being Lumdiengjri P.S. Case No.45 of 2026, at the instance of the respondent No.3 (original complainant) for the alleged offences punishable under Sections 305(b), 115(2) and 281 of the Bharatiya Nyaya Sanhita (hereinafter referred to as the ‘BNS’) and consequently, the chargesheet and the proceeding pending before the concerned court.

Quashing is sought on the premise that the petitioner and the respondent No.3 (original complainant) and respondent No.4 (injured) have amicably settled their dispute by entering into a Deed of Compromise/Settlement.

Perused the papers.

According to the respondent No.3 (original complainant), the incident took place on 30^th April, 2026 at Jhalupara near Norboh restaurant at 4:15-4:30 pm. According to the respondent No.3, her brother (respondent No.4) was riding scooty bearing registration number ML 05 X 9562, when an unknown person hit him from behind and caused an accident, resulting in injuries to her brother. The respondent No.3 has further alleged that the scooty of her brother was also stolen by the petitioner. The said complaint, on the basis of which the FIR was registered, is at page 12 of the petition.

It appears that during the course of investigation, the parties amicably settled their dispute by entering into a Deed of Compromise/Settlement dated 3^rd June, 2026 at page 17 i.e., the Deed of Compromise/Settlement. The said settlement has been signed by the petitioner and respondent No.3. As per the settlement, the parties have resolved their dispute and grievances pursuant to which, the respondent No.3 has decided to give her no objection to the quashing of the said FIR.

Today, the respondent No.3 (original complainant) and respondent No.4 (injured) have filed their affidavit dated 24^th September, 2026. To the affidavit, the respondent Nos.3 and 4 have annexed a photo copy of their Aaddhar Cards duly attested by them. The respondent No.4 (injured) is also present in Court. He states that she has not sustained any grievous injuries but sustained very minor i.e. simple injuries. He states that he has no objection to the quashing of the FIR. The respondent Nos.3 and 4 are personally present in Court and they reiterate what they have stated in the affidavit i.e., they have no objection to the quashing of the FIR and consequently, the chargesheet and proceeding pending before the trial court.

Having perused the Sections which have been applied in the aforesaid FIR, it appears that Section 115(2) is punishable with imprisonment of either description for a term which may extend to one year, or with fine which may extend to ₹10,000/-, or with both. As far as Section 281 is concerned, the punishment for the said offence is imprisonment of either description for a term which may extend to six months, or with fine or with both and Section 305(b) the said offence punishable with imprisonment of either description for a term which may extend to seven years and also with fine.

Considering the imprisonment awarded for the aforesaid offences and having regard to the amicable settlement between the parties and the judgment of the Apex Court in this regard, there is no impediment if the petition is allowed. Even otherwise, the respondent Nos.3 and 4 have given their no objection to the quashing of the FIR and consequently, the chargesheet and the proceeding.

Accordingly, the petition is allowed and the FIR dated 30^th April, 2026, registered with the Lumdiengjri Police Station, being Lumdiengjri P.S. Case No.45 of 2026, at the instance of the respondent No.3, stands quashed and set aside. The chargesheet, if any, and consequently, the proceeding, if any, pending before the learned trial court also stands quashed and set aside, subject to the petitioner paying costs of ₹10,000/-, directly into the account of the respondent No.4 i.e. injured within two weeks.

The petition is accordingly allowed and disposed of on the aforesaid terms and rule is made absolute.

List the petition on 16^th October, 2026 for recording compliance of the transfer of ₹10,000/- by the petitioner in the respondent No.4’s account.

All parties to act on the authenticated copy of this order.