MOHAMMAD SAFI 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. 81 of 2023, dtd. 21/5/2023, under Ss. 376 and 506 of the Indian Penal Code, registered at Police Station Majra, District Sirmaur, H.P.

(2.) The present FIR was lodged by Complainant-respondent No. 2 (name withheld), who is duly represented and identified by Mr. Jeet Singh, Advocate.

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