GOURAV SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Seeking quashing of FIR and subsequent proceedings, the accused came up before this Court by filing the present petition under Sec. 482 of Criminal Procedure, 1973. They have arraigned the victim as 2nd respondent.

(2.) The 2 nd respondent made a complaint to the aforesaid police station that he was posted as Chowkidar in G.S.S.S. Jaunta since April, 2017. In the evening of 13/5/2018 he was on duty and filling water in the tank. At that time two painters were also on the job in the school. Petitioners Gaurav Sharma and Sahil were smoking in the school compound. He asked them not to do so, on which they gave beatings to him. He sustained injuries on his lips and right wrist because of the said beatings. Based on this information, the above captioned FIR has been registered against the present petitioners.

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