BAIJ NATH THAKUR & ORS. Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed for quashing of FIR No. 321/2011, u/s 288/337/338/304A IPC, P.S. Hauz Khas which was registered on the complaint of petitioner No. 1 against petitioner No. 4 and 5.

(2.) IT is stated by learned counsel for the petitioner that a compromise has taken place between the parties and therefore petitioner No. 1/complainant and petitioner No. 2 and 3, wives of the deceased persons, are agreed to settle the issue qua the aforesaid FIR and not want to pursue the case any further.

(3.) PETITIONER No. 2 and 3 namely Akhtar Begum, wife of deceased Ali Ahmed and Reimun Khatoon, wife of deceased Mohd. Manjar Aalam are also present in person. They have also been identified by the learned counsel for the petitioner. Additionally, they are also carrying Voter Identity Card No. DL/02/006/030453 and Ration Card issued of Govt. of NCT of Delhi, respectively. Name of petitioner No. 3 is at serial No. 3 in the ration card as wife of deceased Mohd. Manjar Aalam. Original documents seen and returned to the respective holders. They both jointly state that they do not want to pursue the matter any further and have no objection if the FIR in question is quashed.