ANOOP CHITKARA,J. - (1.)The complainant and the injured (petitioners no. 1 and 2 herein), after compromising the entire matter with the accused (respondents No. 2 to 4, herein), have come up before this Court under Section 482 CrPC, by invoking inherent powers of this Court, seeking quashing of FIR No. 109 of 2016, dated Jun 2, 2016, under Sections 341 , 323 , 504 , 506 read with 34 of the Indian Penal Code , in Police Station Sadar Shimla, Distt. Shimla, HP, and all subsequent proceedings, given the compromise arrived at between them.
(2.)The present F.I.R. stands registered based on the information given by the complainant, Ankur Grol (petitioner N. 1) against accused (respondents No. 3 to 4.
Whether reporters of Local Papers may be allowed to see the judgment?

(3.)The gist of the facts apposite to decide the present petition is as follows:
(a) The first petitioner/complainant gave a written complaint to the Police Post Lakkar Bazar, falling within the jurisdiction of Police Station Sadar Shimla, informing them that he is resident of Village Ragyan, P.O. Bhont, Tehsil and Distt. Shimla. On Jun 2, 2016, in the morning time when his swift desire car was parked near his house then from the side of Shimla a truck came and one bus came from the side of village Bhont. Because the road was narrow, he was unable to manoeuvre his vehicle as the truck was in front and bus on the rear. In the meantime, he asked the drivers to reverse their vehicles a bit so that he could remove his vehicle. However, accused Jitender @ Bitu (respondent No. 2), who is the vice-President of the area came out and started hurling abuses at him and also gave beatings to him. In the meanwhile accused Kuber Chand (respondent No. 3) and accused Khem Chand (respondent No. 4) also came out from the bus with some more persons whose names he did not know and started giving him beatings. In the meantime his mother, wife, massi and brother reached the spot and rescued him from the clutches of these aggressors. They brought him inside the house but the aggressors entered the house and even gave beatings there. In this entire ruckus somebody also snatched his golden chain. He further stated that he received injuries on his legs and neck and even petitioner No. 2, received injuries. On such information the police registered the aforesaid FIR.

(b) Now the complainant and injured have entered into an out of Court compromise with the accused.

(c) The complainant (petitioner No. 1) had put in an appearance in Court and made statement on oath on his behalf as also on behalf of the injured (petitioner No. 2) that they have compromised the entire matter with the accused. The statement has been placed on record.

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