PARAMJEET SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of order dtd. 2/1/2024 passed by the Himachal Pradesh High Court in Cr.MMO No.288/2023 dismissing the application filed under Sec. 482 of Code of Criminal Procedure, 1973 (hereinafter 'CrPC' for short) preferred by the accused-appellant, Paramjeet Singh and refusing to quash the proceedings arising out of FIR No.11/2023 dtd. 14/2/2023 that was filed by Kushal K. Rana, the complainant/respondent No.3- proprietor of M/s Soma Stone Crusher.

(3.) Writ Petition (Criminal) No.217/2025 has been preferred by accused-petitioner, Sarabjit Singh, being aggrieved by the chargesheet submitted on 27/7/2023 arising out of the very same FIR No.11/2023 before the Court of Chief Judicial Magistrate, Jaisinghpur, Kangra District, Himachal Pradesh wherein both Paramjeet Singh and Sarabjit Singh were arraigned as accused and charged under Sec. 420 read with Sec. 120B of the Indian Penal Code, 1860 (hereinafter, "IPC' for short). In the said Writ Petition, the petitioner has prayed for quashing of FIR No.11/2023 and all the subsequent proceedings emanating from it.