DURGA SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) In these petitions, cross-FIR's have been filed by the parties, as such, same were taken up together and are being disposed of vide this common judgment.

(2.) By way of CrMMO No. 507 of 2019, prayer has been made by the petitioners-accused for quashing FIR No. 31, dated 27.3.2013 registered at Police Station, Arki, District Solan, Himachal Pradesh under Ss. 452, 504, 506 and 34 IPC and Cr. Case No. 727/2013 titled State v. Durga Singh pending before learned Judicial Magistrate 1st Class, Arki, District Solan, Himachal Pradesh, on the basis of compromise arrived inter se parties (Annexure P-3).

(3.) Similarly, by way of CrMMO No. 508 of 2019, prayer has been made by the petitioners-accused for quashing FIR No. 30, dated 27.3.2013 registered at Police Station, Arki, District Solan, Himachal Pradesh under Ss. 147, 149 and 323 IPC and 34 IPC and Cr. Case No. 726/2013 titled State v. Hemant Kumar pending before learned Judicial Magistrate 1st Class, Arki, District Solan, Himachal Pradesh, on the basis of compromise arrived inter se parties (Annexure P-3).