(1.) The present petition is under Section 482 Cr. P.C. for quashing of F.I.R. No. 239/2017, dated 24.05.2017, registered at Police Station, Paonta Sahib, District-Sirmour (H.P.), under Sections 279, 337 and 338 IPC and for quashing of all consequent Criminal proceedings.
(2.) The present F.I.R. stands registered on the basis of information given by Baldev Raj.
(3.) The gist of the entire case is as follows: