MOHAMMAD MOBIN 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. 121 of 2021, dtd. 19/6/2021, registered under Ss. 325, 341, 323, 147, 148 and 506 read with Sec. 149 of the Indian Penal Code, at Police Station Sadar, Shimla, H.P. as well as ensuing criminal proceedings.

(2.) I have heard learned Counsel for the petitioners as well as learned Counsel for respondents No. 2 and 3 and learned Additional Advocate General.

(3.) Respondent No. 2 is present in person in the Court. He has been duly identified by Shri Kamal Jeet Sharma, Advocate, who is representing him.