PREM CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under Section 482 of the Code of Criminal Procedure, a prayer has been made on behalf of the petitioner, for quashing of FIR No.248/16 dated 5.8.2016, under Sections 279, 337 and 338, registered with Police Station Paonta Sahib, District Sirmour, 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 petition, which is duly supported by an affidavit, reveal that FIR sought to be quashed in the instant proceedings came to be lodged at the behest of the Whether reporters of the Local papers are allowed to see the judgment?

(3.) On 19.12.2019, this Court while issuing notice to the respondents deemed it necessary to cause presence of the parties, especially respondents No.2 and 3 (Sukhev Singh and Mohd. Sahil), so that factum, with regard to the correctness and genuineness of the compromise, if any, is ascertained/ verified.