OM PRAKASH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Mr. Amit Jamwal, Advocate, vice Mr. Sat Prakash, Advocate has put in appearance on behalf of respondent No.4.

(2.) I have heard learned counsel for the petitioner as well as learned counsel for respondent No.4 and learned Additional Advocate General.

(3.) Respondent No.4 (Suresh Kumar), who is present in Court, has been duly identified by his counsel Mr. Amit Jamwal, Advocate, vice Mr. Sat Prakash, Advocate. His statement has also been independently recorded in the Court, wherein he has stated that he has entered into a compromise with the petitioner/accused and he is not interested in pursuing the matter which led to registration of FIR No.188 of 2019, dtd. 6/9/2019, registered under Ss. 353, 355, 332, 504 and 506 of the Indian Penal Code at Police Station Sadar, District Shimla, H.P. A copy of the Compromise so arrived at between the parties is appended with the petition as Annexure P"2 and execution of the same as also the contents thereof have also been acknowledged by respondent No.4.