SUNNY Vs. STATE OF H.P.

JUDGEMENT

(1.) The accused (petitioner herein), after compromising the matter with complainant/ respondent No. 2, has 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 FIR No.126 of 2020, dtd. 20/9/2020, under Ss. 354-D and 506 of the Indian Penal Code (hereinafter referred to as 'IPC'), registered at Police Station Rohru, District Shimla, H.P.

(2.) The present F.I.R. was lodged by Complainant-respondent No. 2, Nisha, who is duly represented and identified by Ms. Ankita, Advocate.

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