VICKY Vs. STATE OF H.P.

JUDGEMENT

(1.) Petition bearing Cr.MMO No. 770 of 2019 has been preferred by Vicky under Section 482 Cr.P.C. for quashing of FIR No. 247 of 2019 dated 30.11.2019, registered at P.S. Sadar Shimla under Sections 341 , 504 and 506 IPC lodged by respondent No.2 Manjeet Singh Kochhar against him along with consequential proceedings, whereas petition bearing No.772 of 2019 has been filed by Manjeet Singh Kochhar for quashing of FIR No.251 of 2019, dated

(2.) 12.2019, registered under Section 3(1) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 at P.S. Sadar Shimla, lodged by respondent No.4 Vicky against him along with consequential proceedings, if any. 2. These petitions have been filed on the basis of compromise arrived at between the parties.

(3.) Today, Vicky and Manjeet Singh Kochhar, private parties, are present in the Court. They have been identified by Mr.Jagat Pal, Advocate. Their separate statements have been recorded on oath.