ARJUN Vs. STATE

JUDGEMENT

(1.) This is a petition u/s 482 Cr.P.C for quashing of FIR no.378/2010 u/s 307/324/341/34 IPC registered with Police Station Mandawali and the proceedings emanating therefrom which are stated to be pending before the ld.ASJ, East, Karkardooma Courts, Delhi.

(2.) The present petition has been filed by the petitioners/accused persons who are facing trial before the ld.ASJ for committing offence punishable u/s 307/324/341/34 IPC.

(3.) The allegations against the petitioners are that on 13th July, 2010 at about 9 pm, Babloo, worker of respondent no.2 went to repair fridge at the house of petitioners i.e., C-23, Gali no.2, Chander Vihar, Delhi. After repairing the fridge when the said worker had asked money, he was given beatings. The said worker telephoned respondent no.2. Thereafter, respondent no.2 i.e., complainant, his friend Angad and another worker Ravi proceeded towards the abovesaid house of the petitioners. On the way, petitioners and their father Munesh (since deceased) stopped respondent no.2 and told that "TU BADA KARIGAR BANTA HAI. AAJ TERE KO MAJA CHAKHATE HAIN". Thereupon, petitioner nos.1 and 2 and their father Munesh (since deceased) caught hold of respondent no.2 and petitioner no.3 inflicted injuries on head and hands of respondent no.2. Respondent no.2 sustained injuries and was taken to Max Balaji Hospital. There on his statement, aforesaid FIR was registered against the petitioners. It is stated that a cross FIR no.379/2010 u/s 341/323/34 IPC was also registered against respondent no.2 and his associates.