JASBIR SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) By medium of this petition, the petitioners have sought quashing of FIR No.196 of 2013 dtd. 19/9/2013, registered at Police Station, Nalagarh, District Solan, H.P. under Ss. 498-A, 506 and 34 IPC and consequential proceedings Whether the reporters of the local papers may be allowed to see the Judgment?Yes arising therefrom i.e. Criminal Case No. 146/2015, titled as State of H.P. vs. Jasbir Singh and others pending before the learned Additional Chief Judicial Magistrate, Nalagarh, District Solan, H.P.

(2.) Today, the petitioners and complainant/ respondent No.2 are present in the Court and identified as such by their respective counsel(s). The parents of complainant/respondent No.2, are also present in the Court.

(3.) A copy of the compromise deed has been annexed with this petition as Annexure P-2 and the same reads thus: