ABHISHEK RAO Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner-Abhishek Rao has filed the present petition, under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC'), with a prayer to quash complaint No. 321-3 of 2015, dtd. 17/12/2015, as well as, the proceedings resultant thereto, which are stated to be pending before the Court of learned Additional Chief Judicial Magistrate, Nalagarh, District Solan, H.P. (hereinafter referred to as 'the trial Court').

(2.) For the sake of convenience, the parties to the present lis are, hereinafter, referred to, in the same manner, as, they were referred to by the learned trial Court.

(3.) Brief facts, leading to the filing of the present petition, before this Court, may be summed up, as under: