RAJNISH KUMAR GAUTAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, prayer has been made for quashing of FIR No. 125/14, dtd. 20/12/2014, under Ss. 353, 504, 506 IPC and Sec. 25 of Arms Act, registered at Police Station, Talai, District Bilaspur and all consequent proceedings arising therefrom.

(2.) Respondent No. 2 had reported to the police that on 20 th December, 2014, petitioner had disrupted him from discharging his public functions. Respondent No. 2 was working as Medical Officer at CHC, Berthin, District Bilaspur. On the complaint, FIR No. 125/14 was registered. On investigation, report under Sec. 173 Cr.P.C. was filed. Petitioner is undergoing trial before learned Judicial Magistrate Ist Class, Ghumarwin, District Bilaspur.

(3.) It is averred in the petition that after the incident, petitioner had felt ashamed of his conduct. He had shown due remorse to respondent No. 2 and had also repented. Keeping in view the subsequent conduct of petitioner, respondent No.2 has agreed to forgive the petitioner and for such purpose, a compromise has been arrived at, a copy of which has been annexed as Annexure P-4 with the petition.