ANIL SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition, filed under Section 482 of Cr.P.C., petitioner has prayed for quashing of F.I.R. No.167 of 2019, dated 06.09.2019, registered under Section 354-D(2) of Indian Penal Code, at Police Station Nagrota Bagwan, District Kangra, Himachal Pradesh, as well as consequential proceedings which are pending before the Court of learned Additional Chief Judicial Magistrate, Kangra, District Kangra, H.P.

(2.) According to the petitioner, he is not guilty of the offences which stand registered against him in the above mentioned F.I.R., as he has not committed the alleged offences.

(3.) I have heard learned Counsel for the parties and have also gone through the documents appended with the petition as well as the averments made in the same.