DEEPAK ABROL Vs. STATE OF H. P.

JUDGEMENT

(1.) Instant petition has been preferred for quashing FIR No.52 of 2020, dated 3.4.2020, registered in Police Station, Palampur, District Kangra, Himachal Pradesh, under Sections 188, 270 of the Indian Penal Code and Section 51 of Disaster Management Act, 2005.

(2.) Status Report as well as reply filed on behalf of the respondents-State reveal that impugned FIR was registered against the petitioners when, on 2.4.2020 at about 11.15 p.m., they were found travelling in Vehicle No.PH-54F-5718 at Kalu Di Hatti Naka, during Curfew hours, without any valid permission to drive and travel in the vehicle.

(3.) On completion of investigation, it has been concluded that petitioners have committed offences under the aforesaid provisions of law and now challan is pending for scrutiny of the prosecution.