HITESH SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of present petition filed under S.482 CrPC, petitioner has prayed for quashing of FIR No. 59, dated 26.3.2018 under Ss. 452, 427 and 506 IPC, registered at Police Station, Dhalli, Shimla, Himachal Pradesh.

(2.) Facts, in brief, are that FIR detailed herein above came to be lodged at the behest of respondent No.2/complainant, Smt. Urmila Devi on 26.3.2018 at Police Station, Dhalli, alleging therein that petitioner, who is otherwise related to her, trespassed into her property without there being any legal authority and thereafter caused damage to the same. After completion of investigation, Police presented Challan in the court of learned Chief Judicial Magistrate Shimla and same is pending adjudication.

(3.) During pendency of the proceedings before the learned trial Court, petitioner and respondent No.2 have arrived at a compromise inter se them vide compromise dated 8.7.2019 (Ext. P-2).