KULDEEP SINGH Vs. STATE OF HIMACHAL PRADESH

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 (Cr.P.C.), by invoking inherent powers of this Court, seeking quashing of FIR No.0051/2022, dtd. 14/4/2022, under Ss. 279, 337, of the Indian Penal Code (IPC) and 187 of the Motor Vehicles Act, registered at Police Station Nadaun, District Hamirpur, H.P.

(2.) The present FIR was lodged by Complainant-respondent No.2, Shri Akarshit Sharma, who is duly represented and identified by Mr. Rajesh Kumar, Advocate.

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