Himachal Pradesh High Court
Vivek Gupta vs . State Of H.P. & Anr. on 6 May, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Vivek Gupta vs. State of H.P. & Anr.
Cr.MMO No.266 of 2022 .
06.05.2022 Present Mr. Anubhav Chopra, Advocate, for the petitioner.
Mr. Sudhir Bhatnagar and Mr. Narinder Guleria, Additional Advocate Generals, for respondent No.1/State. Notice. Mr. Sudhir Bhatnagar, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.1/State.
By way of present petition filed under Section 482 Cr.PC, prayer has been made for quashing of FIR No. 101/2019, dated 03.05.2019, under Sections 279, 337 & 338 of IPC, registered with Police Station Shimla West, against the petitioner, at the behest of complainant/respondent No.2, on the basis of compromise arrived inter se parties.
This court, with a view to ascertain the factum with regard to compromise, if any, arrived inter se parties, deems it fit to cause presence of respondent No.2, on the next date of hearing. Learned counsel for the petitioner undertakes to cause presence of respondent No.2, on the next date of hearing.
List on 20.05.2022, on which date, parties shall remain present in Court. In the meanwhile, learned Additional Advocate General to also verify the factum with regard to compromise, if any, arrived inter se parties.
(Sandeep Sharma) Judge 6th May, 2022 (reena) ::: Downloaded on - 07/05/2022 20:07:25 :::CIS