HARISH MALIK Vs. STATE & ORS

JUDGEMENT

(1.) This petition seeks quashing of FIR No. 153/2013 registered under Sections 392/397 IPC at Police Station CR Park on 06.06.2013 on the ground that the matter has been settled between the parties.

(2.) Notice in the matter was issued on 22.08.2014. Counsel for the State, as well as for counsel for the second respondent, had entered appearance and accepted the notice. Today, the complainant/respondent No.2 is present in person.

(3.) It is stated that the aforesaid FIR came to be lodged at the instance of the complainant under Section 392/397 IPC as a result of an incident that is stated to have occurred at around 11 p.m. on 06.06.2013 when the petitioner is stated to have demanded some money from the complainant which resulted in heated arguments and ultimately, the petitioner is stated to have hit the complainant with a beer bottle. After the registration of the FIR, the petitioner was apprehended by the Delhi Police and has also remained in custody for about five days. Thereafter, he was enlarged on bail.