GURPREET SINGH Vs. STATE OF HP

JUDGEMENT

(1.) THIS petition, under section 482 Cr.P.C., has been filed for quashing proceedings in case No. 90-1/10 titled as State vs. Gurpreet Singh pending in the court of learned Judicial Magistrate Ist Class, Court No.2, Sundernagar.

(2.) THE facts in brief are that FIR No. 208 dated 23.7.2009 has been registered at Police Station Sundernagar, under sections 147, 149, 323, 427, 504 IPC, at the instance of Dinesh Kumar. On completion of investigation, report under section 173 Cr.P.C. was filed in the court of learned Judicial Magistrate Ist Class, Court No. 2, Sundernagar, for commission of offences, punishable under sections Whether the reporters of the local papers may be allowed to see the Judgment? 147, 148, 323, 427, 504 IPC. In the report, proforma respondents No. 2 to 9, have been described as victim/ aggrieved persons.

(3.) THE proforma respondents moved an application, under section 320 Cr.P.C. for leave to compound the offences with affidavits before the learned trial court on 5.5.2011, the compromise-deed dated 5.5.2011 was also filed. THE statements of proforma respondents were recorded on 28.6.2011.