Unknown vs Avtar Singh V. State
2022 Latest Caselaw 6884 HP

Avtar Singh v. State CrMMO No. 731 of 2022

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10.8.2022 Present Mr. Dinesh Bhanot, Advocate, for the petitioners.

Mr. Narinder Guleria, Additional Advocate General with Mr. Sunny Dhatwalia, Assistant Advocate General, for

respondent No.1/State.

By way of present petition filed under S.482 CrPC,

petitioner has prayed for quashing of FIR No. 125, dated 13.9.2010,

under Ss. 147, 427, 447, 451 and 506 r/w S.149 IPC registered at Police

Station Baddi, District Solan, Himachal Pradesh and judgment dated

3.8.2019 passed by learned Judicial Magistrate First Class, Court No.2,

Nalagarh, District Solan, Himachal Pradesh in Cr. Case No. 78/2 of

2012, on the basis of compromise entered into between the parties.

Notice. Mr. Narinder Guleria, learned Additional Advocate

General, accepts notice on behalf of respondent No.1.

For ascertaining the factum with regard to compromise

entered into between the parties, this court deems it fit to cause

presence of respondent No. 2. Learned counsel for the petitioners

undertakes to cause presence of the respondent No.2/complainant, on

the next date of hearing.

List on 22.8.2022. In the meantime, learned Additional

Advocate General may also verify the factum with regard to compromise,

if any, entered into between the parties.

(Sandeep Sharma) Judge August 10, 2022 (vikrant)