BALDEV AND OTHERS Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure (for short 'Code') has been preferred by the petitioners for quashing of FIR No.51/2016, dated 1.4.2016, registered at Police Station, Theog, District Shimla, H.P., under the provisions of Sections 341, 323, 504, 147 and 148 of the Indian Penal Code and Criminal proceedings pending in the Court of learned Additional Chief Judicial Magistrate, Theog, District Shimla, H.P.

(2.) It is alleged that on 1.4.2016, due to some misunderstanding, a quarrel took place between complainant Baldev (petitioner No.1 herein) and petitioners No.2 to 8, as a result of which, petitioner sustained injuries.

(3.) The matter was reported to the police, on the basis of which , aforesaid cross-FIR came to be registered against petitioners No.2 to 8.