PAPINDER SINGH CHAUHAN Vs. STATE OF HP

JUDGEMENT

(1.) By way of the instant petition filed under Sec. 482 of the Code of Criminal Procedure, prayer has been made on behalf of the petitioner-accused (hereinafter referred to as 'the accused) for quashing of FIR No.46/2019, under Sec. 506 of Indian Penal Code (for short 'IPC') and Sec. 25 of the Arms Act, registered at Police Station, Parwanoo, District Solan, H.P. as well as consequential proceedings, if any, on the basis of Compromise (Annexure C-2) arrived at inter-se the parties.

(2.) On 30th May, 2019, this Court while taking cognizance of the petition, at hand, directed both the parties to remain present in the Court with a view to ascertain correctness and genuineness of the Compromise, placed on record. Today, during proceedings of the case, Shri Prashant Sharma and Shri Ajeet Sharma, Advocates, have filed Power of Attorneys on behalf of the respondent/complainant-Ravi Sahni, who is also present in the Court.

(3.) The facts, as emerged from the record, are that FIR bearing No. 46/2019, came to be lodged at Police Station Parwanoo, District Solan, (HP) on 21st March, 2019 at the behest of complainant/respondent No. 2, who alleged that while he was celebrating the festival of 'Holi' at Chakkii Mod, Parwanoo, accused alongwith his friend came on the spot and fired gunshot in the air with a view to intimidate him. On the basis of the aforesaid complaint, formal FIR, as detailed hereinabove, came to be lodged against the accused.