MANOHAR LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The accused persons (petitioners herein), after compromising the matter with complainant/respondent No.2 and respondents No. 3 and 4, have come up before this Court under Sec. 482 Cr.P.C., by invoking inherent powers of this Court, seeking quashing of FIR No. 95 of 2021, dtd. 18/6/2021, under Ss. 452, 323, 504, 506 and 34 of Indian Penal Code, registered at Police Station Indora, District Kangra, H.P.

(2.) The present FIR was lodged by Complainant-respondent No. 2, Smt. Sumna Devi, who is duly represented and identified by Mr. Khem Raj, Advocate.

(3.) Today, complainant/respondent No.2, respondents No. 3 and 4 (injured) as well as the petitioners-accused are present in person before this Court and the statements of complainant/respondent No. 2 and respondents No. 3 and 4 (injured) have been separately recorded and placed on the file.