NARESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Heard.

(2.) By way of instant petition, petitioners have prayed for following substantive reliefs:-

(3.) Brief facts necessary for adjudication of the petition are that two cross FIRs bearing Nos. 22/2017 and 23/2017 came to be registered at Police Station Theog, District Shimla, H.P. on 5/2/2017. In FIR No. 22/2017, petitioner No.1 was the complainant and in FIR No. 23/2017, respondent No. 4 was the complainant. The dispute had arisen with respect to possession of Shop No.13, Vegetable Market, Theog. Both the sides had levelled cross allegations. On one hand, petitioner No. 1 claimed possession on the shop in question, on the other, respondent No. 4 claimed the same to be in his possession. The allegations of forcible dispossession and infliction of injuries were also levelled against each other.