AHMAD MATEEN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Ms. Ruchika, Advocate, vice Mr. C.D. Negi, Advocate has put in appearance on behalf of respondent No.2. By way of this petition, filed under Sec. 482 of the Code of Criminal Procedure, the petitioners have prayed for quashing of FIR No.25 of 2017, dtd. 27/2/2017, registered under Ss. 323 and 324 of the Indian Penal Code, at Police Station Boileauganj, District Shimla, Himachal Pradesh.

(2.) I have heard learned counsel for the petitioners as well as learned counsel for respondent No.2 and learned Additional Advocate General.

(3.) Respondent No.2 (Smt.Sherin Parveen), who is present in Court, has been duly identified by her counsel Ms. Ruchika, Advocate, vice Mr. C.D. Negi, Advocate. Her statement has also been independently recorded in the Court, wherein she has stated that as the issue which led to the altercation between the accused and the victim stands amicably settled between them, she has no objection in case this petition is allowed and the FIR which stood registered at her behest is ordered to be quashed and set aside, so also ensuing criminal proceedings, if any. She submit that she is making this statement today in the Court out of her free will and volition and not under any coercion or duress.