- (1.)By way of present petition filed under S.482 CrPC , prayer has been made on behalf of the petitioner for quashing and setting aside FIR No. 70, dated 30.6.2018 under Ss. 279 and 337 IPC registered at Police Station Banjar, District Kullu, Himachal Pradesh alongwith consequential proceedings i.e. Case No. 116/2018 titled State vs. Nirat Singh pending before Judicial Magistrate 1st Class, Banjar, District Kullu, Himachal Pradesh, on the basis of compromise, Annexure P-2. Whether reporters of the Local papers are allowed to see the judgment? .
(2.)Mr. Ashwani Kaundal, Advocate has put in appearance on behalf of respondent No.2/complainant, who otherwise is present in the Court. Averments contained in the petition, which is duly supported by an affidavit, reveals that the FIR sought to be quashed in the instant proceedings, came to be lodged at the behest of respondent No.2, Jalam Singh, who alleged that on 30.6.2018, his son Nitish Kumar sustained injuries on his head after being hit by a motor cycle bearing registration No. HP-49-2421 being driven by the petitioner. After completion of investigation, Police presented Challan in the competent Court of law i.e. learned Judicial Magistrate 1st Class, Banjar, District Kullu, Himachal Pradesh. However, during proceedings of the case, parties have resolved to settle their dispute amicably inter se them, as is evident from compromise, Annexure P-2. Perusal of the compromise reveals that both, petitioner and respondent No.2 have settled their dispute amicably, with the intervention of respectable members of society.
(3.)Mr. Ashwani Kaundal, learned counsel appearing for the respondent No.2 states that since amicable settlement inter se petitioner and respondent No.2 has already taken place, respondent No.2 shall have no objection in case prayer made in the instant petition is allowed.
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