BHARAT SHARMA Vs. STATE

JUDGEMENT

(1.) This application has been moved for condonation of delay, which is stated to be of 71 days, in refiling the petition.

(2.) THIS petition has been moved under Section 482 Cr.P.C. seeks quashing of FIR No.397/2009 registered at police station Shahdara under Sections 323, 452, 34 IPC on 12.11.2009, on the ground that the parties have settled the matter.

(3.) IT is stated that the aforesaid FIR came to be filed at the instance of respondent No.2/complainant as a result of an altercation that took place between neighbours, which involved both families and also led to the alleged assault, as a result of which the second respondent suffered certain injuries. The police was called at the spot and the complainant was admitted to Guru Teg Bahadur Hospital, where his forearm was operated on and a metal rod was inserted in the same. He appears to have sustained further injuries also. Further, it appears that some other complaint was also instituted by the first petitioner against the second respondent, probably as a counter blast.