ANKUR SABARWAL Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This is a petition for quashing of FTR No. 221/2010 under Section 307 IPC registered at P.S. Lajpat Nagar. New Delhi on the complaint of one Bharat Bhushan Bhutani. As per the allegations set out in the complaint the Petitioner chased Respondent Nos. 2 and 3 who are the mother and daughter and gave blow by a rod resulting in injuries on their heads. The Petitioner who is present in person undertakes that he will not commit any such incident in future and will not interfere in the life of Respondent No. 2 & 3 or their family members in future in any manner whatsoever. He further undertakes to adequately compensate the Respondent No. 2 and 3.

(2.) Respondent No. 2 and 3 who are present in person state that since the Petitioner is not troubling them anymore and has undertaken not to trouble them in future nor interfere in their peaceful living, they do not want to pursue the present FIR as the pendency of the same would adversely affect the future life of the Respondent No. 3 and the other family members.

(3.) The Complainant Bharat Bhushan is not an injured and the Respondent No. 2 and Respondent No. 3 are the injured in the present case. The Petitioner has just completed his study. However, the Respondent No. 3 is still a student and pursuing her study. The parties have amicably reserved their disputes, the Respondent Nos. 2 and 3 were discharged from the hospital in two days and the injury on the head was not opined to be grievous in nature.