GOVIND Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No. 09/2016, dtd. 17/2/2016, registered under Ss. 354, 504 and 506 of Indian Penal Code and Ss. 181 and 196 of Motor Vehicles Act at Police Station Anni, District Kullu, H.P. The FIR was registered on the basis of a complaint preferred by co-petitioner No.2.

(2.) The FIR was registered with the allegation that the petitioner No.2 was on her way to her rental accommodation in Anni on 17/7/2016. While she was crossing the bridge on her way, petitioner No.1 (accused) came out of his taxi and tried to pounce upon petitioner No.2,. he made an attempt to forcibly push petitioner No.2 in his taxi. On hearing hue and cry of petitioner No.2, her husband and brother-in-law reached on the spot, whereafter, petitioner No.1 fled away from the spot.

(3.) The parties, i.e. petitioner No.1 and petitioner No.2 have attended today's hearing. They were duly identified by their learned counsel. In their separate statements recorded today, the complainant (petitioner No.2) as well as accused (petitioner No.1). petitioner No.2 in her statement stated that she has resolved all her disputes with petitioner No.1 and does not want to pursue the matter any further.