RAKESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) These two petitions filed for quashing of two different FIRs are being decided by this common judgment as these cross FIRs are arising out of the same incident between the same two groups.

(2.) Cr.MMO No. 267 of 2021 has been filed for quashing of FIR No. 167 of 2019, dtd. 23/7/2019, registered in Police Station West, District Shimla, Himachal Pradesh, under Ss. 341, 147, 148, 149 and 323 of Indian Penal Code and consequential proceedings i.e. Police Challan No. 466 of 2020 pending before learned Judicial Magistrate 1st Class, Court No.5, Shimla, HP.

(3.) Cr.MMO No. 268 of 2021 has been filed for quashing of FIR No. 166 of 2019, dtd. 23/7/2019, registered under Ss. 323, 143, 147, 148 and 149 of Indian Penal Code, at Police Station West, Shimla, Himachal Pradesh and consequential proceedings i.e. Police Challan No. 369 of 2020, pending before learned Judicial Magistrate 1st Class, Court No.8, Shimla Himachal Pradesh.