HAR KRISHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner-Har Krishan has filed the present petition, under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC'), for quashing of FIR No.42 of 2022, dtd. 18/3/2022 (hereinafter referred to as the FIR, in question), registered with Police Station, Sundernagar, District Mandi, H.P., under Ss. 279, 337 and 338 of the Indian Penal Code (hereinafter referred to as the 'IPC'), Ss. 185 and 196 of the Motor Vehicles Act, (hereinafter referred to as the MV Act, as well as, the proceedings resultant thereto, which are stated to be pending before the Court of learned Additional Chief Judicial Magistrate, Sundernagar, District Mandi, H.P. (hereinafter referred to as the 'trial Court').

(2.) According to the petitioner, the said FIR has been registered at the instance of respondent No.2.

(3.) After completion of the investigation, the police has filed the charge-sheet against the petitioner, which is pending before the learned trial Court.