LAWS(DLH)-2012-1-95

ANIL KUMAR Vs. STATE

Decided On January 24, 2012
ANIL KUMAR Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) VIDE the instant petition, the petitioner has sought for compounding of offences registered vide FIR No. 152/2007 under Sections 323/341/506/34 Indian Penal Code, 1860 at PS Railway Station, Delhi.

(2.) LD. counsel for the petitioner submits that the petitioner/complainant Suresh Kumar is no more interested in pursuing the case further. Therefore, the instant petition may be allowed.

(3.) LD. counsel submits that initially they moved an application before the ld. Metropolitan Magistrate, but the same was dismissed vide order dated 21.09.2011. Being aggrieved, the petitioner has filed the instant petition.