Himachal Pradesh High Court
Chandermani Singh & Anr. vs . State Of H.P. & Anr. on 29 June, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Chandermani Singh & anr. vs. State of H.P. & anr.
Cr.MMO No. 539 of 2022 .
29.06.2022 Present: Mr. Abhyendra Gupta, Advocate, for the petitioners.
Mr. Sudhir Bhatnagar and Mr. Narinder Guleria, Additional Advocate Generals with Mr. Sunny Dhatwalia, Assistant Advocate General, for respondent No.1. Mr. Mohar Singh, Advocate, for respondent No.2. Notice. Mr. Sudhir Bhatnagar, learned Additional Advocate General and Mr. Mohar Singh, learned Advocate, appear and waive service of notice on behalf of r respondent No.1 and respondent No.2, respectively.
By way of present petition filed under Section 482 Cr.PC, prayer has been made for quashing of FIR No. 26 of 2021, dated 12.02.2021, under Sections 279 & 337 of IPC, registered with Police Station Sadar, District Hamirpur, H.P. against the petitioners, 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 representing respondent No.2, undertakes to cause his presence, on the next date of hearing.
List on 15.07.2022, 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 29th June, 2022 (reena) ::: Downloaded on - 30/06/2022 20:03:36 :::CIS