SHAHBAZ KHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure (for short 'Code') has been preferred by the petitioner for quashing of FIR No.157/2014, dated 14.07.2014, registered at Police Station, Sundernagar, District Mandi, H.P. under Sections 279, 337 & 323 of IPC and Section 192 of the Motor Vehicles Act (for short Act) and consequential proceedings in Case No.275 of 2014, titled 'State of H.P. versus Shahbaz Khan' pending before the learned Judicial Magistrate 1st Class, Court No.2, Sundernagar, District Mandi, H.P.

(2.) Brief facts of the case are that on 14.07.2014 complainant/respondent No.2 filed a complaint before police of Police Station, Sundernagar, alleging therein that at about 9.00 p.m., near Dhandras (Kanid), respondent No.4 was hit by a Scooty (A/F number) which Whether the reporters of the local papers may be allowed to see the Judgment?Yes was being driven by the petitioner. It is further averred that when complainant alongwith others reached on the spot, the petitioner misbehaved with them and also caused injury to complainant and respondent No.3 by throwing pieces of bricks. On the basis of the complaint, the aforesaid FIR came to be registered against the petitioner.

(3.) Today, the petitioner and respondents No.2 to 4 are present in the Court and identified as such by their respective counsel(s). It is stated by learned counsel for the parties that they have amicably compromised the matter as per compromise deed Annexure P-1, placed on the file and now respondents No. 2 to 4 do not want to pursue this case against the petitioner.