MOHINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition filed under Sec. 482 of the Code of Criminal Procedure, the petitioner has prayed for quashing of FIR No. 54 of 2021, dtd. 23/9/2021, registered at Police Station Khundian, District Kangra, H.P. under Ss. 452 and 376 of the Indian Penal Code as well as ensuing criminal proceedings therefrom, pending in the Court of learned Additional Sessions Judge, Dehra, District Kangra, H.P.

(2.) I have heard learned Counsel for the petitioner as well as learned Counsel for respondent No. 2 and learned Additional Advocate General.

(3.) Respondent No. 2, namely, Smt. Veena Kumari, who is present in person in the Court, has been duly identified by Counsel Ms. Anchal Sharma, Advocate, who is representing her. Power of attorney, as prayed for, be filed during the course of the day.