Himachal Pradesh High Court
Rakesh Singh And Others vs State Of Himachal Pradesh And ... on 8 May, 2023
Bench: Ajay Mohan Goel
1
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CRMMO No. 627 of 2021 a/w
Cr. MMO No. 492 of 2021
.
Date of Decision: 08.05.2023
__________________________________________________________
CRMMO No. 627 of 2021
Rakesh Singh and others ....Petitioners.
Vs.
State of Himachal Pradesh and others .....Respondents.
Cr. MMO No. 492 of 2021
Ravindra Nath Dubey .....Petitioner.
r Vs.
State of Himachal Pradesh and others .....Respondents.
Coram:
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1
CRMMO No. 627 of 2021
For the petitioners: M/s Parveen Chand and Shalini Thakur,
Advocates.
For the respondents: M/s Jitender Sharma, Pushpender Jaswal
and Baldev Negi, Additional Advocate
Generals, for respondents No. 1 and 2.
Mr. Karan Singh Kanwar, Advocate, for
respondent No. 3.
Cr. MMO No. 492 of 2021
For the petitioner: Mr. Karan Singh Kanwar, Advocate.
For the respondents: M/s Jitender Sharma, Pushpender Jaswal
and Baldev Negi, Additional Advocate
Generals, for respondents No. 1 to 3.
1 Whether the reporters of the local papers may be allowed to see the Judgment?
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2
M/s Parveen Chand and Shalini Thakur,
Advocates, for respondent No. 4.
.
Parties are present in person.
Ajay Mohan Goel, Judge (Oral):
By way of these two petitions filed under Section 482 of the
Code of Criminal Procedure, the petitioners have sought the quashing of
FIRs., which have been filed against them by the respective respondents in
the petitions. The details of the FIRs. are as under:-
"1. FIR No. 173/20, dated 10.06.2020 registered
under Sections 451, 504, 506, 188 & 34 of the Indian
Penal Code and Section 51 of NDMA Act at Police
Station Bhunter, H.P.
2. FIR No. 174/2020, dated 12.06.2020,
registered under Sections 341, 504, 506 and 509 of
the Indian Penal Code at Police Station Bhunter,
H.P."
2. When the matter was taken up for consideration today, Shri
Ravindra Nath Dubey, Smt. Shalini Singh, Pratap Singh, Ms. Kamlesh
Gupta and Shri Rakesh Singh (who is also representing the interest of
Suyash, who is his son), who were present in the Court have stated that the
issue which led to the registration of the FIRs. now stands amicably sorted
out between them and the parties have now decided to live in peace and
harmony with each other and accordingly, a request has been made that in
view of the said development, the present petitions be disposed of by
quashing the FIRs. subject matter of both the petitions. The statements of
the complainants to this effect have also been recorded separately.
.
3. Accordingly, these petitions are disposed of by ordering the
quashing of FIR No. 173/20, dated 10.06.2020 registered under Sections
451, 504, 506, 188 & 34 of the Indian Penal Code and Section 51 of NDMA
Act at Police Station Bhunter, H.P. and FIR No. 174/2020, dated
12.06.2020, registered under Sections 341, 504, 506 and 509 of the Indian
Penal Code at Police Station Bhunter, H.P. as well as any ensuing criminal
proceedings thereof, in view of the matter having been amicably settled
between the parties. Miscellaneous applications, if any, also stand disposed
of.
(Ajay Mohan Goel)
Judge
May 08, 2022
(bhupender)
