K.K. VERMA Vs. STATE OF H.P.

JUDGEMENT

(1.) Instant petition, under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.PC') has been filed by petitioner K.K. Verma, on the basis of compromise (Annexure P-1) arrived at between him and respondent No.2-complainant, for quashing of FIR No.114, dtd. 12/8/2021, registered in Police Station Sarkaghat, District Mandi, H.P. under Ss. 354(D), 504, 506 and 509 of the Indian Penal Code (in short 'IPC') and consequent proceedings arising thereto.

(2.) On 3/1/2022 complainant-respondent No.2 was present in the Court, who was identified by Mr.Naveen Awasthi, Advocate, representing her, and her statement, on oath, was recorded separately.

(3.) On 2/3/2022, petitioner -K.K. Verma was present in the Court, who was duly identified by Mr.Shivam Gautam, learned counsel appearing under instructions of original counsel Mr.Lovneesh Kanwar, Advocate, and his statement on oath was also recorded separately in the Court.