SANJAY KUMAR GUPTA Vs. MEHAR CHAND AND OTHERS

JUDGEMENT

(1.) These petitions arise out of FIR No.28 of 2013, dated 16.2.2013, under the provisions of Sections 279, 337 and 338 of the Indian Penal Code, registered at Police Station, Nahan, District Sirmaur, H.P. As such, both these petitions are disposed of by a common judgment.

(2.) Petitioner-Sanjay Kumar Gupta, respondent No.1- Mehar Chand and respondent No.2-Rajesh Sharma, are present in Court.

(3.) The petition being CRMMO No.131 of 2016, under Section 482 of the Code of Criminal Procedure (for short 'Code') has been preferred by the petitioner for quashing the FIR No.28/2013, dated 16.2.2013, registered at Police Station, Nahan, District Sirmaur, H.P., under the provisions of Sections 277, 337 and 338 of the Indian Penal Code and also for quashing the judgment dated 4.9.2015 passed by learned Sessions Judge, Sirmaur, in Case No.30-Cr. A/10 of 2014, titled as Sanjay Kumar Gupta vs. State of H.P., arising out of judgment dated 28.3.2014, passed by Chief Judicial Magistrate, Nahan, in Case No.59/2 of 2013, titled as Sate of H.P. vs. Sanjay Kumar Gupta.