YUGRAJ 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. 10 of 2022, dtd. 13/5/2022, registered under Ss. 498-A, 354-A, 506 and 323 of the Indian Penal Code, at Police Station Dharamshala, District Kangra, Himachal Pradesh.

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

(3.) Respondent No. 2 stands served. She is present in person in the Court. She has been duly identified by Mr. Rohit Chauhan, Advocate, who undertakes to file power of attorney during the course of the day.