RAVINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The accused (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. 81 of 2021, dtd. 24/10/2021, under Ss. 279 and 337 of Indian Penal Code (for short 'IPC') and Sec. 181 of the Motor Vehicles Act (for short 'the MV Act'), registered at Police Station Arki, District Solan, H.P.

(2.) The present FIR was lodged by Complainant-respondent No. 2, Smt. Poonam, who is duly represented and identified by Ms. Monika, Advocate.

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