TRIPTA DOGRA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of above captioned petitions filed under Section 482 of the Code of Criminal Procedure, a prayer has been made on behalf of the petitioners, for quashing of FIR Nos. 53 and 52 dated 28.2.2013, under Sections 147, 148, 149, 341, 323, 325 and 506 of Indian Penal Code and Sections 341,323, 352, 354, 506 and 34 of Indian Whether reporters of the Local papers are allowed to see the judgment? Penal Code read with Section 30 of the Arms Act, respectively, registered with Police Station Solan, District Solan, H.P., as well as . consequent proceedings pending before the court below on the basis of compromise/amicable settlement arrived inter-se parties.

(2.) Averments contained in the petitions referred herein above, which are duly supported by affidavits, reveal that on 28.4.2013, late Sh. Balbir Singh i.e. husband of respondent No.2 Ms. Poonam Dogra,, lodged a complaint at Police Station Solan, H.P., alleging therein that petitioner Smt. Tripta Dogra alongwith person namely Narinder Thakur and Rajiv Dogra, gave beatings to him and also showed gun, as a consequence of which, he suffered simple as well as grievous injuries. Record further reveals that FIR No. 52 of 2013 dated 28.2.2013 also came to be initiated at the behest of Tripata Dogra against late Sh. Balbir Singh and his wife respondent Poonam, alleging therein that late Balbir Singh, petitioner No.2-Poonam, alongwith person namely Padam Dev made an attempt to outrage her modesty. After completion of investigation, police presented challan in both the cases in competent court of law.

(3.) Before matters could to be taken to its logical end in the proceedings pending before the court below, parties have resolved to settle their dispute amicably inter-se them with a view to maintain cordial relations with each other and as such, petitioners have filed respective petitions, seeking therein quashment of FIR(s) as well as consequent proceedings initiated at their behest.