Himachal Pradesh High Court
Kasim Deen & Ors. vs . State Of H.P & Ors. on 22 June, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Kasim Deen & ors.vs. State of H.P & ors.
Cr.MMO No. 478 of 2021 .
22.06.2022 Present: Mr. N.K. Thkur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for the petitioner.
Mr. Sudhir Bhatnagar and Mr. Narinder Guleria, Additional Advocate Generals with Mr. Sunny Dhatwalia, Assistant Advocate General, for respondent No.1.
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. 51/2018, dated 28.04.2018, under Sections 307, 325, 451, 147, 149 and 323 IPC, registered with Police Station Tissa, District Chamba, H.P. 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 respondents No.2 to 4, on the next date of hearing. Learned counsel for the petitioners undertakes to cause presence of respondents No. 2 to 4, 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 22nd June, 2022 (reena) ::: Downloaded on - 23/06/2022 20:03:56 :::CIS