Himachal Pradesh High Court
Ritesh Sharma vs . State Of Himachal Pradesh & Ors. on 24 June, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Ritesh Sharma vs. State of Himachal Pradesh & Ors.
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Cr.MMO No.345 of 2022 24.06.2022 Present Mr. Dalip K. Sharma, Advocate, for the petitioner.
Mr. Narender Guleria, Additional Advocate General with Mr. Sunny Dhatwalia, Assistant Advocate General, for respondent No.1/State.
Mr. Balwinder Singh, Advocate, for respondent No.2.
rBy way of instant petition filed under Section 482 of the Code of Criminal Procedure, prayer has been made on behalf of the petitioner for quashing of FIR No.217 of 2016 dated 15.11.2016 under Sections 279 and 337 of IPC, registered at police Station, Dhalli, District Shimla, Himachal Pradesh as well as consequent proceedings pending in the competent Court of law, on the basis of amicable settlement arrived inter se parties.
Though, compromise placed on record suggests that the parties have resolved to settle their dispute amicably inter se them, but this Court with a view to ascertain the correctness and genuineness of the compromise placed on record, deems it fit to summon respondent No.2 for the next date of hearing, so that factum with regard to compromise placed on record, is ascertained.
List on 30.6.2022, on which date, respondent No.2 shall remain present in Court. Learned Counsel representing the petitioner undertakes to cause presence of respondent No.2 on the aforesaid date. In the meanwhile, learned Additional Advocate General also to ascertain the aforesaid factum.
(Sandeep Sharma) Judge 24th June, 2022 (shankar) ::: Downloaded on - 24/06/2022 20:06:16 :::CIS