NARAYAN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition, under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.PC'), has been filed by petitioner Narayan Singh, on the basis of compromise deed (Annexure P-2) arrived at between him and respondent No. 2 Bobby, for quashing of FIR No. No. 10 of 2020, dtd. 13/4/2020, registered in Police Station Deha, District Shimla.H.P, under Ss. 308, 336, 338, 201 of the Indian Penal Code (in short 'IPC') and Sec. 30 of Arms Act and consequent proceedings arising thereto.

(2.) Status report has been filed by respondent No.1-State, wherein details of the incident have been narrated with further submission that challan has been presented in the Court of learned Additional Chief Judicial Magistrate, Theog on 11/9/2020, wherein next date of hearing is fixed for 27/5/2022.

(3.) Petitioner and respondent No. 2 are present in the Court today. They have been duly identified by Ms. Aruna Chauhan, Advocate. Their statements, on oath, have been recorded separately.