NAMASKARI DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is under Section 482 of the Whether reporters of Local Papers may be allowed to see the judgment? Code of Criminal Procedure read with Article 227 of the Constitution of India for quashing of FIR No.256 of 2016 dated 14.9.2016, registered in Police Station, Haroli, District Una, Himachal Pradesh, for the commission of offences punishable under Sections 147 , 148 , 149 , 323 , 504 , 506 read with Section 201 of the Indian Penal Code.

(2.) The present FIR was registered on the basis of a complaint filed by one Shri Ram Asra, who is respondent No.2 in the petition against petitioners/accused No.1 to 7. The gist of the allegations contained in FIR is as follows:-

(3.) On this information, the aforesaid FIR was registered. It has been mentioned in this petition that the parties have entered into a compromise inter se and the said compromise is annexed with the petition as Annexure P-2.