JUDGEMENT
SUSHIL KUKREJA, J. -
(1.)The accused (petitioner herein), after compromising the matter with complainants/respondents No. 4 and 5, has come up before this Court under Sec. 482 Cr.P.C., by invoking inherent powers of this Court, seeking quashing of FIR No. 241 of 2015, dtd. 9/7/2015, under Ss. 353, 354, 509 and 506 IPC, registered at Police Station Paonta Sahib, District Sirmour, H.P.
(2.)The present FIR was lodged by complainants/respondents No. 4 and 5, Smt. Anita Saini and Smt. Randeep Kaur, respectively, who are duly represented and identified by Mr. Devender K. Sharma, Advocate.
(3.)Today, complainants/respondents No. 4 and 5 as well as the petitioner-accused are present in person before this Court and the statements of complainants/respondents No. 4 and 5 have been separately recorded and placed on the file.
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