HARGOPAL Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of present petition filed under S.482 CrPC, petitioners have prayed for quashing of FIR No. 62, dated 10.6.2015, under Ss. 341, 147, 149, 323 and 427 IPC registered at Police Station Gagret, District Una, Himachal Pradesh, on the basis of compromise arrived inter se petitioners No.1 and 2 and respondents No. 4 to 8 (page-13 of the paper-book).

(2.) Having perused the contents of compromise, placed on record, this court, vide order dated 19.6.2019, summoned both the petitioners in the court so that genuineness and correctness of the compromise could be ascertained. Pursuant to order dated 19.6.2019, both the petitioners alongwith respondents No.4 to 8, who are represented by Mr. Mohamad Aamir, Advocate, have come present in court.

(3.) Facts, as emerge from the record are that FIR detailed herein above, came to be lodged at the behest of petitioner No.1, who alleged that on the date of alleged incident, i.e. 10.6.2015, respondents No.4 to 8 obstructed their way for no reason and thereafter gave beatings to them. On the basis of aforesaid allegations, FIR in question came to be lodged against respondents No. 4 to 8.