ASHOK KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present petition filed under Sec. 482 CrPC, prayer has been made by the parties for quashing of FIR No. 81/20, dtd. 6/4/2020, under Ss. 341, 323, 324, 504, 188, 147 and 149 of IPC and FIR No. 82 of 2020 dtd. 6/4/2020, under Ss. 341, 323, 324, 427, 504, 188 read with Sec. 34 of IPC, registered at Police Station Jogindernagar, District Mandi, Himachal Pradesh, alongwith consequential proceedings, if any, pending in the competent court of law, on the basis of compromise.

(2.) Precisely, facts of the case as emerge from the record are that FIR No. 81 of 2020, came to be lodged at the behest of respondent-complainant Suman Lata, alleging therein that on 6/4/2020, while she alongwith her sister in law Rachna Kumari, was going towards their house after having finished the work of laying of pipes for hand pump, some of the villagers, who failed to get the water supply from the hand pump, unnecessarily picked up fight with them and started hurling abuses. She also alleged that some of the villagers, not only insulted them, but also gave beatings with the help and aid of sickle, as a result thereof, they suffered injuries. In the aforesaid background, FIR as detailed herein above, came to be lodged against the petitioners

(3.) In FIR No. 82 of 2020, complainant Ashok Kumar made counter allegation that persons named in the FIR i.e. respondents No. 2 to 6, gave them beatings, as a result thereof, they also suffered injuries.