INDERJEET SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition filed under Sec. 482 of the Code of Criminal Procedure, the petitioners have prayed for quashing of FIR No. 157 of 2021, dtd. 28/9/2021, registered at Police Station Poanta Sahib, District Sirmaur, H.P. under Ss. 323, 341, 298 and 356 read with Sec. 34 of the Indian Penal Code as well as ensuing criminal proceedings therefrom, pending in the Court of learned Additional Chief Judicial Magistrate, Court No. 1, Poanta Sahib, District Sirmaur, H.P.

(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, namely, Sh. Abhishek Chandel, who is present in person in the Court, has been duly identified by Counsel Mr. Anubhav Chopra, Advocate, who is representing him. Power of attorney, if not filed earlier, be filed during the course of the day.