RAJESH KUMAR PATHAK Vs. STATE

JUDGEMENT

(1.) THIS petition moved under Section 482 Cr.P.C. seeks quashing of FIR No. 183/2014 under Sections 307/34 IPC registered at Police Station Swaroop Nagar on 23rd April, 2014, on the ground that the matter has been settled between the parties.

(2.) ISSUE notice.

(3.) IT is stated that the FIR came to be lodged as a result of an altercation at a shop being run by the petitioners with regard to recharging of the mobile phone which was being used by the complainant on prepaid basis.