SAMEER KHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The accused (petitioner herein), after compromising the matter with injured/respondent No. 4 and complainant/respondent No.5, has come up before this Court under Sec. 482 Cr.P.C., by invoking inherent powers of this Court, seeking quashing of FIR No. 109 of 2022, dtd. 24/12/2022, under Ss. 279, 337 and 338 of Indian Penal Code, registered at Police Station Haripur, District Kangra, H.P.

(2.) The present FIR was lodged by Complainant-respondent No. 2, Shri Nitish Kumar, who is duly represented and identified by Mr. Pankaj Choudhri, Advocate.

(3.) Today, injured/respondent No. 4, complainant/ respondent No. 5 as well as the petitioner- accused are present in person before this Court and the statements of injured/respondent No. 4 and complainant/ respondent No. 5 have been separately recorded and placed on the file.