SHARLA BAZLIEL Vs. BALDEV THAKUR

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The appellant, Sharla Bazliel [Hereinafter referred to as appellant-complainant.], being the original complainant and the State of Himachal Pradesh are before us for assailing the judgment and final order dtd. 8/1/2024 passed by the High Court of Himachal Pradesh at Shimla [Hereinafter referred to as 'High Court'] in Cr. MMO No. 50 of 2023 whereby the learned Single Judge of the High Court allowed the petition filed by the respondents-accused under Sec. 482 of Code of Criminal Procedure, 1973 [ For short 'CrPC'] and quashed the proceedings of FIR No. 8/22 dtd. 26/8/2022 lodged by the appellant-complainant at Police Station State CID, Shimla for the offences punishable under Ss. 420, 465, 467, 468, 471 and 120-B of the Indian Penal Code, 1860 [ For short 'IPC'].