LOMESH Vs. STATE OF H P AND ANR

JUDGEMENT

(1.) This petition under Sec. 482 of the Code of Criminal Procedure (for short 'Code') has been preferred by the petitioner for quashing of FIR No. 111/2017, dated 02.07.2017, registered at Police Station, Rampur-Bushehar, District Shimla, H.P. under Sections 279, 337 and 338 of the Penal Code and and Sec. 185 of the Motor Vehicle Act, 1988 on the basis of compromise entered into between the petitioner-accused and respondent No. 2-complainant.

(2.) Brief facts of the case are that respondent No. 2 has filed a complaint case bearing FIR No. 111 of 2017, registered at Police Station Rampur-Bushehar, District Shimla, H.P. under Sections 279, 337 and 338 of the Penal Code and Sec. 185 of the Motor Vehicle Act, 1988 on 02.07.2017.

(3.) The petitioner and respondent No. 2 are present and have been identified as such by their learned counsels.