SUNIL KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition filed under Sec. 482 of the Code of Criminal Procedure, the petitioner has prayed for quashing of FIR No. 18 of 2021, dtd. 21/1/2021, registered under Ss. 498-A, 323 and 504 of the Indian Penal Code, at Police Station Sunder Nagar, District Mandi, H.P. as well as ensuing criminal proceedings pending in the Court of learned Judicial Magistrate 1st Class, Court No. 2, Sunder Nagar, District Mandi, H.P.

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

(3.) Complainant/Respondent No. 2, Smt. Anuradha, is present in person in the Court. She has been duly identified by Mr. Ashwani Kaundal, Advocate, who is representing her.