HUKAM CHAND 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.) On 8 th March, 2020, police officials of Police Station Ramshehar, received an informatin about a quarrel. On reaching the spot the complainant /2nd respondent herein, informed the police officials about the incident. He alleged that on 8/3/2020, at about 7.00 p.m., when he reached his home, then he noticed one boy sitting in the kitchen alongwith his wife. He asked the boy about his identity but he kept quiet. His wife told him that the boy had come from her maternal home. When such boy refused to leave then he slapped him, on which he left the house. After that, he took dinner and slept with his wife in the room. At about, 9.00 p.m., that boy broke open the door of his room and three persons caught him and asked him why he gave beatings to the boy. After that they administered beatings to him. 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.