NIRMAL KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of present petition filed under S.482 CrPC, petitioners have prayed for quashing of FIR No. 25, dated 2.2.2018 under Ss. 420, 465, 467, 468 and 471 IPC, registered at Police Station, Dhalli, Shimla, Himachal Pradesh and consequential proceedings pending before learned Judicial Magistrate 1st Class(4), Shimla, Himachal Pradesh.

(2.) Facts in brief are that FIR detailed herein above came to be lodged at the behest of respondent No.2/complainant, Smt. Urmila Devi on 2.2.2018 at Police Station, Dhalli, who alleged that petitioner No.1, who otherwise is related to her, handed over trees to petitioners No.2 and 3 for extraction of resin without any authority. After completion of investigation, Police presented Challan in the court of learned Judicial Magistrate 1st Class (4), Shimla and same is pending adjudication.

(3.) During pendency of the proceedings before the learned trial Court, petitioner No.1 and respondent No.2 have arrived at a compromise inter se them vide compromise dated 8.7.2019 (Ext. P-2).