Unknown vs General
2021 Latest Caselaw 251 HP

Cr.MMO No.5 of 2021

.

5.01.2021 Present: Ms. Shikha Chauhan, Advocate, for the petitioner.

Mr. Sudhir Bhatnagar and Mr. Arvind Sharma, Additional Advocate Generals, for the respondent/ State.

Through Video Conferencing

By way of instant petition, prayer has been made on

behalf of the petitioner to quash the FIR No.0155 of 2019, dated

24.7.2019, under Sections 143 and 188 of IPC, registered at police

Station, Sadar, District Shimla, Himachal Pradesh. Learned counsel

representing the petitioner while inviting attention of this Court to

the judgment dated 24.1.2020, passed by Co-ordinate Bench of this

Court in Cr.MMO No.51 of 2020, titled as Rajiv Jiwan versus State

of Himachal Pradesh, contends that case at hand is squarely covered

under the aforesaid judgment. She states that since Co-ordinate

Bench of this Court while having perused the material produced on

record has already quashed the FIR, sought to be quashed in the

instant proceedings, qua one of the person named in the FIR, instant

petition deserves to be allowed.

Mr. Sudhir Bhatnagar, learned Additional Advocate

General, appears and waives notice on behalf of the respondent. He

prays for and is granted two days' time to file reply or have

instructions.

List on 7.1.2021.

(Sandeep Sharma), Judge January 05, 2021 (shankar)