Himachal Pradesh High Court
Hari Krishan @ Ram Krishan vs . State Of H.P & Anr. on 3 January, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
.
Hari Krishan @ Ram Krishan vs. State of H.P & anr. Cr. MMO No.1305/2022 3.1.2023 Present: Ms. Anita Jalota, Advocate, for the petitioner.
Mr. B.C. Verma and Mr. Rajan Kahol, Addl. AGs, for respondent No.1/State.
By 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.89/2014, dated 1.12.2014, under Sections 341, 342, 323, 324, 326, 506 of IPC, registered at Police Station, Arki, District Solan, Himachal Pradesh as well as consequent proceedings, if any, 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 11.1.2023, on which date respondent No.2 shall remain present in Court. Learned Counsel representing the petitioner undertakes to cause presence of respondents No.2 on the aforesaid date. In the meanwhile, learned Additional Advocate General also to ascertain the aforesaid factum.
(Sandeep Sharma) Judge 3rd January, 2023 (CS) ::: Downloaded on - 03/01/2023 20:36:06 :::CIS