Ravi vs State Of H.P. & Others
2022 Latest Caselaw 11654 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                           .
                                                     Cr.MMO No.1218 of 2022





                                                     Decided on: 28.12.2022

    Ravi                                                      ....Petitioner.





                      Versus
    State of H.P. & others                                   .... Respondents.

    Coram





    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1
    For the petitioner               :       Mr.Anuj Gupta, Advocate.

    For the Respondents               :      M/s Sumesh Raj, Dinesh Thakur,

                                             Sanjeev     Sood,    Additional
                                             Advocates General, for respondent
                                             No.1­State.
                                             Mr. Dhananjay Singh, Advocate, for



                                             respondents No.2 to 4.

    Ajay Mohan Goel, Judge (Oral)

By way of this petition filed under Section 482 of the

Code of Criminal Procedure, the petitioner has prayed for quashing

of FIR No.166 of 2021, dated 03.09.2021, registered under

Sections 452, 323 and 506 of the Indian Penal Code, at Police

Station Sadar. District Shimla, H.P.

2. I have heard learned counsel for the petitioner as well

as Additional Advocate General as also learned counsel for

respondents No.2 to 4.

Whether reporters of the local papers may be allowed to see the judgment?

3. Respondents No.2 to 4, who are present in the Court,

have been duly identified by Mr. Dhananjay Singh, learned

.

counsel. Their statements have also been independently recorded

in the Court, wherein they have stated that they entered into a

compromise with the petitioner/accused and they are not

interested in pursuing the matter, which led to registration of FIR

No.166 of 2021, dated 03.09.2021, registered under Sections 452,

323 and 506 of the Indian Penal Code, at Police Station Sadar.

District Shimla, H.P. They submit that Annexure P­2 as also the

contents thereof were read over to them in Hindi in presence of

learned counsel representing them.

4. Learned Additional Advocate General has also very

fairly submitted that the respondent­State has no objection in case

this petition is allowed and FIR in issue is quashed and set aside.

5. Accordingly, in view of above, this petition is allowed

and FIR No.166 of 2021, dated 03.09.2021, registered under

Sections 452, 323 and 506 of the Indian Penal Code, at Police

Station Sadar. District Shimla, H.P., as well as ensuing criminal

proceedings, arising out of FIR No.166 of 2021, dated 03.09.2021,

registered under Sections 452, 323 and 506 of the Indian Penal

Code, at Police Station Sadar. District Shimla, H.P., are quashed

and set aside, taking into consideration the compromise entered

between respondents No.2 to 4 and petitioner/accused and

statement to this effect, made by respondents No.2 to 4 in this

Court. Petition stands disposed of, so also the pending

.

miscellaneously applications, if any.

                                                    (Ajay Mohan Goel)
                                                         Judge
    December 28, 2022
        (Rishi)


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