AJAY KUMAR @ RAKU Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The accused person (petitioner herein), after compromising the matter with 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. 0180, dtd. 7/8/2017, under Ss. 341 and 324 of Indian Penal Code, registered at Police Station Sarkaghat, District Mandi, H.P.

(2.) The present FIR was lodged by Complainant respondent No. 2, Shri Sanjay Kumar, who is duly represented and identified by Mr. Tarun K. Sharma, Advocate.

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