SAHIL KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition coming on for admission this day, the Court passed the following:

(2.) The petitioners, arraigned as accused in the FIR mentioned above, have come up before this Court under Sec. 482, Code of Criminal Procedure, 1973, for quashing the proceedings because they have compromised the matter.

(3.) Ld. Counsel for the parties submitted that the parties have resolved the criminal dispute between them and seek quashing of the FIR mentioned above and closure of all consequential proceedings.