RENU BALA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present petition filed under 482 CrPC, prayer has been made on behalf of the petitioner for quashing and setting aside FIR No. 38, dated 3.2.2013, under Ss. 294, 509, 109, 354D and 34 IPC, registered at Police Station Kangra, District Kangra, Himachal Pradesh and consequent proceedings i.e. Case No. 99/II/2013 pending before learned Additional Chief Judicial Magistrate, Kangra, District Kangra, Himachal Pradesh titled State of Himachal Pradesh vs. Karam Chand and others, on the basis of compromise Annexure P-2.

(2.) Precisely the facts, as emerge from the record are that FIR (supra) came to be lodged at the behest of respondent No.2, Whether reporters of the Local papers are allowed to see the judgment? . Smt. Kiran Bala, alleging therein that the petitioners herein not only extended threats to her but also used obscene/vulgar language over the phone. After completion of investigation, police . presented Challan in the competent Court of law i.e. Additional Chief Judicial Magistrate, Kangra, which is pending adjudication.

(3.) On 12.9.2019, this Court having carefully perused the contents of Annexure P-2, deemed it necessary to cause of presence of respondent No.2, however, on 4.10.2019, learned counsel for the petitioners informed that since respondent No.2 is pregnant, she is unable to come present, as such, this Court directed Station House Officer, Dharamshala to visit the house of respondent No.2 so that factum with regard to compromise placed on record, could be verified.