RAVI PARMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The accused (petitioners herein), after compromising the matter with complainant/ respondent No. 2, have come up before this Court under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code'), by invoking inherent powers of this Court, seeking quashing of F.I.R. No. 55/2018, dtd. 2/4/2018, under Ss. 323, 354, 504, 509 and 34 of the Indian Penal Code (hereinafter referred to as 'IPC'), registered at Police Station Karsog, District Mandi, H.P.

(2.) The present F.I.R. was lodged by Complainant-respondent No. 2, Babita, who is duly represented and identified by Mr. Jai Dev Thakur, Advocate.

(3.) Today, the parties are present in person and statement of complainant/respondent No. 2, Babita, has been separately recorded and placed on the file.