Himachal Pradesh High Court: A Single Judge Bench comprising of Ajay Mohan Goel, J., decided a criminal petition filed under Section 482 of CrPC, wherein the FIR and proceedings arising thereunder against the petitioners were quashed in light of settlement between the parties.
FIR was registered against the petitioners under Sections 420, 465, 467, 469, 471, 406 and 120-B of IPC. It was submitted that the issue which led to registration of the FIR stood amicably settled between the parties. The complainant company too submitted before the court that it had no issue if the said FIR and the proceedings arising thereunder are quashed by the Court, as they have settled the matter with the petitioners.
The High Court perused the record and held that it was a fit case to exercise its inherent powers in favour of the petitioners. The complainant company did not have any objection if the petition was allowed. The matter stood settled between the parties already. It was held that it was in the interest of justice if the said FIR and the proceedings arising thereunder were quashed. The Court ordered accordingly. [Pankaj Gupta v. State of H.P., 2018 SCC OnLine HP 425, dated 11.4.2018]
