VIPIN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under section 482 of the Code of Criminal Procedure, 1973 a prayer has been made on behalf of the petitioners for quashing of FIR No.302 of 2011, dated 27.09.2011,registered under Sections 420, 465, 467, 468 471 of Indian Penal Code ( hereinafter referred to as 'IPC'), at Police Station, Rampur,District Shimla H.P., and consequent proceedings pending adjudication before the learned Chief Judicial Magistrate, Rampur Bushahar, District Shimla, Himachal Pradesh, in case No.161-2/2013.

(2.) On 29.10.2018, when the matter came to be listed before this Court, it was informed that since parties i.e. petitioners and respondent No.2(for short 'complainant') have compromised the matter, FIR as well as consequent proceedings, detailed herein above, may be ordered to be quashed and set-aside and accordingly, on the request of learned counsel representing the petitioners, matter was adjourned for today with a direction to the parties to remain present in Court.

(3.) Today, during the proceedings of the case, Mr. R.S. Verma, Advocate has filed Power of Attorney on behalf of respondent No.2 complainant. Power of Attorney is taken on record. Mr. R.S.Verma, learned counsel on the instructions of above named respondent-complainant, states that since respondent-complainant is 90 years old person, he is unable to come to the Court but he has definite instruction to state before this Court that he has entered into the compromise and respondent No.2 has no objection in case prayer made in the present petition for quashing of FIR as well as consequent proceedings pending in the Court of learned Chief Judicial Magistrate, Rampur Bushahar, is quashed.