KUNWARDEEP SINGH & ANR Vs. STATE & ANR

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. seeking quashing of FIR No.105/11 registered under Section 324, 34 IPC at police station Tilak Nagar on 14.04.2011, to which Section 308 IPC was added by the trial court; on the ground that the matter has been compromised between the parties.

(2.) Issue notice.

(3.) It is stated that the aforesaid FIR came to be lodged by the complainant on account of some altercation that had occurred between the parties on 14.04.2011. Charge sheet is also stated to have been filed and the matter is under trial.