MANOJ KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The accused persons (petitioners herein), after compromising the matter with respondents No.2 and 3, have come up before this Court under Sec. 482 of the Code of Criminal Procedure (Cr.P.C.), by invoking inherent powers of this Court, seeking quashing of FIR No.88/2017, dtd. 21/6/2017, under Ss. 279 and 337 of the Indian Penal Code (IPC), registered at Police Station Fatehpur, District Kangra, H.P.

(2.) The present FIR was lodged at the instance of respondents No.2 and 3, who are duly represented and identified by Mr. Arun Kumar, Advocate.

(3.) Today, respondents No.2 and 3 as well as the petitioners are present in person and a joint statement of respondents No.2 and 3 has been separately recorded and placed on the file.