PARVINDER JASWAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The accused person (petitioner No. 1 herein) after compromising the matter with petitioner No. 2 (injured) and complainant/respondent No.2, has come up before this Court under Sec. 482 Cr.P.C., by invoking inherent powers of this Court, seeking quashing of FIR No. 03 of 2020, dtd. 9/1/2020, under Ss. 279 and 337 of Indian Penal Code, registered at Police Station Sadar Solan, District Solan, H.P.

(2.) The present FIR was lodged by Complainant-respondent No. 2, Shri Jagat Ram, who is duly represented and identified by Mr. Anuj Bali, Advocate.

(3.) Today, complainant/respondent No.2 as well as petitioner No. 1/accused and petitioner No. 2 (injured) are present in person before this Court and the statements of complainant/respondent No. 2 and petitioner No. 2 (injured) have been separately recorded and placed on the file.