KISHORE KUMAR @ KISHORE Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner seeks the quashment of the proceedings lodged in pursuance to FIR in case No. 143/2 of 2012, by filing the present petition under Section 482 of the Code of Criminal Procedure. In fact, on 26.6.2012, respondent No. 2 Amrik Singh was working with his father at a liquor vend at Manjholi, Tehsil Nalagarh, District Solan, H.P. Around 9 p.m., the petitioner herein came to Ahta, consumed liquor and while taking liquor also consumed the chicken and eggs. When Amrik Singh demanded money, the petitioner started beating him up and poured the boiled oil with pan on him, which caused injuries on his body.

(2.) ON the complaint filed by respondent No. 2, a case was registered and the complainant was got medically examined. Since it was a case of grievous injuries, as such, it involved an offence under Section 326 of the Indian Penal Code.

(3.) IT is contended that the matter has been amicably settled inter -se the parties, thus in order to have cordial relations, the complainant did not want to pursue this matter. It is also stated that an application for withdrawal is also pending with the Government, but no final decision has yet been taken in the matter.