VIVEK KUMAR Vs. STATE OF NCT/ DELHI

JUDGEMENT

(1.) Crl. M.A. 17929/2020

(2.) The allegations against the Petitioners as set out in the Status Report filed by the State are that the complainants namely Saurabh and Rohit Dhaka while on their way back from a park of 'S' Block, West Jyoti Nagar, at about 8.30 p.m., saw a boy namely Vivek Chaudhary who resides at 'D' Block Street No.9, West Jyoti Nagar armed with an iron rod. He alongwith his pet dog came to the complainants alongwith two unknown companions having sticks and told the complainants that they had earlier escaped on Holi but today they will be taught a lesson and before the complainants could understand the situation, both the companions of Vivek grabbed the complainants from their elbows. Vivek hit the complainants with iron rods several times and also unleashed his dog over one of the complainants because of which he started bleeding. Due to the noise, several persons came out of their houses, upon which the Petitioners slipped away. Injured were taken to the hospital and treated. Thereafter, the police was informed and FIR was registered.

(3.) Initially, the present petition was filed by Vivek Kumar on the basis of a Settlement Deed executed on 27.06.2020 between him and the two complainants. Affidavits have also been filed by the complainants in support of the settlement and quashing of FIR.