ABHISHEK Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition has been moved under Sec. 482 of the Code of Criminal Procedure for quashing of FIR No.209/2021, dtd. 29/12/2021 registered under Ss. 279 and 337 of the Indian Penal Code at Police Station Bhawarna District Kangra, H.P.

(2.) I have heard learned counsel for the parties.

(3.) Facts are that :-