DEEPANSHU Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition, under Section 482 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.PC') has been filed by petitioners, on the basis of compromise deed (Annexure P-3) arrived at between them, for quashing of FIRs No.29 and 30 of 2019 dated 26.02.2019, registered at Police Station, West, Shimla, H.P., under Sections 147, 148, 149, 323 and 506 of the Indian Penal Code (herein after referred to as 'IPC') and subsequent proceedings arising thereof.

(2.) Rahul Sharma, Jagpal Sharma and Ritik Palsra were present in Court on 25.07.2019. They were duly identified by Whether reporters of the local papers may be allowed to see the judgment? their learned counsel and on that day their statements on oath were also recorded.

(3.) Deepanshu, Rahul Sharma, Kapil Dev, Sunil Ram, Sanjeev Sharma, Kamal Dev Sharma, Kamlesh Kumar, Chirag, Rohit Thakur, Rahul Chinta, Ritik Palsra, Avinash Gautam, Ajay Kumar and Jagpal Sharma, were present in the Court on 12.09.2019. They were duly identified by their learned counsel and on that day their statements on oath were recorded.