SHAKUNTLA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

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

(3.) The facts of the case are that respondent No.2 complained to the police officials of the aforesaid police station that the accused persons- petitioners have entered into her room, hurled abuses and gave beatings to her. Based on this information, police has registered the FIR mentioned above.