BHAG SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is under Sec. 482 of the Code of Criminal Procedure for quashing of FIR No. 112 of 2015 dated 02.09.2015, registered in Police Station Jawalamukhi, District Kangra, Himachal Pradesh, for the commission of offences punishable under Sections 324 and 506 of the Indian Penal Code.

(2.) The present FIR was registered on the basis of a complaint filed by one Amar Chand who is respondent No. 2 in the present petition against Bhag Singh, arraigned as an accused, who is petitioner in the present petition. The gist of the allegations contained in FIR, is as follows:-

(3.) This quashing petition is accompanied by compromise deed Annexure P3 which is duly signed by the complainant Amar Chand as well as by petitioner Bhag Singh. It is also witnessed by Mohan Singh Namberdar, V.P.O Suri, Tehsil, Amb, District Una, H.P. and Sh. Kamal Thakur, Advocate Amb Court. This is notarized by Sh. Raman Kant Chaudhary, Notary, Amb Sub Division, District Una, HP.