SAURABH MAHAJAN 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. 152 of 2020, dtd. 4/5/2020, under Ss. 498-A, 323 and 506 of Indian Penal Code(for short 'IPC'), registered at Police Station Balh, District Mandi, H.P.

(2.) The present FIR was lodged by Complainant-respondent No. 2, Smt. Shubhra Mahajan, who is duly represented and identified by Mr. N.K. Bhalla, Advocate.

(3.) Today, complainant/respondent No.2 as well as petitioners No. 1 and 2 are present in person before this Court and the statements of complainant/respondent No. 2 and petitioners No. 1 and 2 have been separately recorded and placed on the file.