KARAN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition filed under Sec. 482 of the Code of Criminal Procedure, the petitioners have prayed for quashing of FIR No. 92 of 2016, dtd. 16/4/2016, registered against them under Ss. 147, 325, 323, 427 read with Sec. 149 of Indian Penal Code, at Police Station, Sadar Una, District Una, H.P. as well as consequent challan filed in Criminal Case No. 86- Whether reporters of the local papers may be allowed to see the judgment I-2016, registration No. 225 of 2016 pending in the Court of learned Judicial Magistrate 1st Class, Court No. III, . Una, District Una, H.P.

(2.) Mr. Naresh K. Thakur, learned Senior Counsel appearing for the petitioners and Mr. Dheeraj K. Vashisht, learned Counsel for respondents No. 2 and 3 have jointly submitted that the matter which resulted in parties. Mr. r to lodging of the FIR stands amicably settled between the Vashisht, learned Counsel who is representing complainants Pradeeep Kumar and Raj Kumar, has stated that he has instructions to depose before the Court that in lieu of the compromise entered into between the parties, which has been placed on the record as Annexure P-2, the petitioners do not intend to press the FIR lodged by them and they have no objections in case said FIR is quashed and subsequent challan filed on the basis of said FIR resulting in registration of Criminal Case No. 86-I-2016 is also quashed and set aside.

(3.) Learned Deputy Advocate General has also very fairly submitted that the respondent-State has no objection in case petition is allowed and FIR as well as consequent challan and Criminal Case pending in Court . concerned are quashed and set aside.