Himachal Pradesh High Court
Unknown vs Jaswinder Singh V. State Of Hp on 9 December, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Jaswinder Singh v. State of HP .
Cr.MMO No. 1142 of 2022 09.12.2022 Present: Ms. Aruna Chauhan, Advocate, for the petitioner.
Mr. Sudhir Bhatnagar and Mr. Narinder Guleria, Additional Advocates General with Mr. Sunny Dhatwalia, Assistant Advocate General, for the State.
By way of instant petition filed under Section 482 Cr.PC, prayer has been made on behalf of the petitioner for quashing of FIR No. 259 of 2016 dated 24.10.2016, under Section 279 and 337 of IPC and Section 187 of the MV Act, registered at P.S. Boileauganj, District Shimla, H.P., as well as consequent proceedings pending before the court below on the basis of amicable settlement arrived inter-se parties.
Though compromise placed on record suggests that parties have resolved to settle their dispute amicably inter-se them but this court with a view to ascertain the genuineness and correctness of the compromise placed on record, deems it fit to summon respondent No.2-complainant for the next date of hearing so that factum with regard to compromise placed on record is ascertained. List on 19.12.2022, on which date respondent No.2 shall remain present in Court. Learned counsel for the petitioner undertakes to cause presence of respondent No.2 on the aforesaid date.
Learned Additional Advocate General is also directed to verify the aforesaid factum of compromise, if any.
December 09, 2022 (Sandeep Sharma),
manjit Judge
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