Date of Decision: 12.3.2026.
Nitish Rana …. Petitioner Versus
State of HP & ors. …. Respondents Coram
Hon'ble Mr Justice Rakesh Kainthla, Judge. Whether approved for reporting?1 No
For the Petitioner : Mr Vikrant Chandel, Advocate.
For Respondent No.1-State : Mr Prashant Sen, Deputy Advocate General.
For Respondents No.2 and 3 : Mr Atul Kumar, Advocate.
Rakesh Kainthla, Judge
The petitioner has filed the present petition for quashing of FIR No. 309 of 2021, dated 22.8.2021, registered at Police Station Sadar, Una, District Una, H.P., for the commission of offences punishable under Sections 354A, 504, 506 and 509 of the Indian Penal Code (IPC) and consequential proceedings
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arising out of the said FIR based on the compromise effected between the parties.
2. It has been asserted that the parties have entered into a compromise voluntarily after the registration of the FIR. The informant/victim does not want to proceed further with the matter because of the compromise. She had no objection in case the FIR is ordered to be quashed based on the compromise. Hence, the petition.
3. Statement of the informant/victim was recorded on 17.11.2025, in which she stated that she had entered into a compromise with the petitioner/accused voluntarily. She had no objection in case the FIR is ordered to be quashed as per the compromise.
4. I have heard learned counsel for the parties and have gone through the records carefully.
5. The offences punishable under Sections 504, 506 and 509 of IPC are compoundable under Section 320 of Cr.P.C. This Court has quashed the FIR registered for the commission of an offence punishable under Section 354A of the IPC in Vidya Devi Vs. State of HP and others 2022 STPL 13724 HP, Ameen Vs. State of HP
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and others 2022 STPL 13743 HP, Raj Kumar Vs. State of HP and others 2022(2) Him. L.R. 1150, Mukesh Kumar and others Vs. State of HP and others 2022 STPL 9742 HP and Sunil Kumar and State of HP and others 2022(1) Him. L.R. 280. These judgments are binding on this Court.
6. In view of these binding precedents, the present petition is allowed and the FIR No. 309 of 2021, dated 22.8.2021, registered at Police Station Sadar, Una, District Una, H.P., for the commission of offences punishable under Sections 354A, 504, 506 and 509 of IPC is ordered to be quashed. Consequent upon the quashing of FIR, criminal proceedings pending/initiated against the petitioner-accused in pursuance thereto are also ordered to be quashed.
7. Petition stands disposed of in the above terms, so also pending miscellaneous applications, if any.
8. 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,
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but if required, may verify passing of the order from the Website of the High Court.
(Rakesh Kainthla) Judge
12 th March, 2026 (Chander)
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