Date Of Decision: 10.05.2023 vs Om Parkash And Others
2023 Latest Caselaw 5538 HP

                                                  1
                IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                             Cr. MMO No. 1107 of 2022

                          Date of Decision: 10.05.2023
__________________________________________________________
State of Himachal Pradesh                        ....Petitioner.




                                                                                                       .

                                                             Vs.
Om Parkash and others                                                                              .....Respondents.





Coram:
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1





For the petitioner:                                          M/s Jitender Sharma, Tejesvi Sharma,
                                                             Pushpender Jaswal and Baldev Negi,
                                                             Additional Advocate Generals, with Mr.
                                                             Gautam Sood, Deputy Advocate General.


For the respondents:                                         Mr. Ajay Sharma, Senior Advocate, with
                                                             Mr. Athrav Sharma, Advocate.

Ajay Mohan Goel, Judge (Oral):

By way of this petition filed under Section 482 of the Code of

Criminal Procedure, the State has challenged order dated 04.06.2022,

passed by the Court of learned Additional Chief Judicial Magistrate, Kangra,

District Kangra, H.P., in terms whereof, learned Trial Court has granted

permission for compounding of the case and has acquitted the accused.

2. Confronted with the situation as to how the present petition

under Section 482 of the Code of Criminal Procedure was maintainable, that

too, against an order of acquittal, learned Additional Advocate General

submits that the State be permitted to withdraw this petition, but with liberty

to take recourse to such legal remedy as may be available, in accordance

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