VIKRAM JEET Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present petition filed under 482 CrPC, prayer has been made on behalf of the petitioner for quashing and setting aside FIR No. 14, dated 13.8.2019 under Ss. 451, 323, 427 and 34 IPC registered at Police Station Udaipur, Lahul & Spiti, Himachal Pradesh against the petitioners, alongwith consequent proceedings, if any, on the basis of compromise entered into between the parties vide annexure P-2.

(2.) Averments contained in the petition, which is duly supported by an affidavit, reveal that the FIR in question came to be lodged against the petitioner at the behest of respondent No.2/complainant-Sanjay Kumar, who at the relevant time was working as a Salesman in liquor shop situate at Udaipur, Lahul & Spiti. Above named respondent No.2/complainant alleged that the petitioners made an attempt to enter into liquor shop and thereafter allegedly gave beatings to him.

(3.) On the basis of aforesaid complaint, FIR in question came to be registered against the petitioner. Investigation in the case is not complete yet, but it appears that the petitioners, with the intervention of the respectable of the Illaqua, have resolved to settle their dispute amicably inter se them and as such have filed present petition for quashing of FIR in question.