ASHWANI KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) This petition has been instituted by the Petitioners under Section 482 Code of Criminal Procedure and under Article 227 of the Constitution of India for quashing the criminal proceedings in Court of the learned Judicial Magistrate Ist Class, Amb, District Una under Sections 452, 147, 1480, 149, 323 and 324 IPC.

(2.) The parties have appeared in Court today. The Respondents are represented by Shri Vijay Verma, Advocate. Statements of all three Respondents have been recorded. The Respondents admitted that they have been entered into the compromise with the Petitioners, photocopy of which is Ext.C-1 on record. The parties to this case are related to each other and it is submitted by the Respondents that the case was instituted on the fight which occurred in the heat of moment over some dispute of water. Now they have come to this Court in the spirit of forgiveness.

(3.) Three affidavits of Petitioners Ext.C-2, Ext.C-3, Ext.C-4 have also been filed in support of the contention that the case may not be carried on any further.