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Judgment
Rakesh Kainthla, Judge
The petitioner has filed the present petition for quashing of FIR No. 44, dated 17.11.2020, registered at Women Police Station Una, District Una, H.P., for the commission of offences punishable under Sections 363 and 366 of the Indian Penal Code (IPC), based on compromise between the parties.
It has been asserted that the parties have settled the dispute with the intervention of common friends and relatives. The informant does not want to pursue the criminal proceedings after the compromise; hence, the petition.
The statement of the informant was recorded on 3.8.2026, in which she stated that she had entered into a compromise with the petitioner and she did not want to proceed further with the matter after the compromise.
I have heard learned counsel for the parties and have gone through the records carefully.
This Court has quashed the FIR registered for the commission of offences punishable under Sections 363 and 366 of IPC based on compromise in Nikhil Kumar alias Vicky vs. State of H.P., Bhupinder Kumar Vs. State of HP and others 2022:HHC:10319 and Gaurav Kumar Vs. State of HP and others 2025:HHC:17172. These judgments are binding on this Court.
In view of these binding precedents, the present petition is allowed and the FIR No. 44, dated 17.11.2020, registered at Women Police Station Una, District Una, H.P., for the commission of offences punishable under Sections 363 and 366 of the IPC is ordered to be quashed. Consequent upon the quashing of the 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.