MOHIT GUPTA 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. 41 of 2021, dtd. 7/10/2021, registered under Ss. 504, 506 and 509 of the Indian Penal Code and Sec. 67 of the Information Technology Act, at Police Station Renuka, District Sirmour, H.P. as well as ensuing criminal proceedings, pending in the Court of learned Judicial Magistrate 1st Class, Nahan, District Sirmaur, 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.) Respondent No. 2, Ms. Upasana Gupta, is present in person in the Court. She has been duly identified by Mr. Rishav Chandel, Advocate, who is representing her.