KARTAR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The accused persons (petitioners herein), after compromising the matter with complainant/respondent No.2, have come up before this Court under Sec. 482 Cr.P.C., by invoking inherent powers of this Court, seeking quashing of FIR No. 62 of 2021, dtd. 9/4/2021, under Ss. 341, 323, 336 and 34 of Indian Penal Code and Sec. 25 of the Arms Act, registered at Police Station Indora, District Kangra, H.P.

(2.) The present FIR was lodged by Complainant-respondent No. 2, Shri Sidharth Manhas, who is duly represented and identified by Mr. Anubhav Chopra, Advocate.

(3.) Today, complainant/respondent No.2 as well as the petitioners-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.