AMIT KUMAR & ORS Vs. STATE & ANR

JUDGEMENT

(1.) This petition has been filed under Section 482 Cr.P.C. seeking to quash the FIR No.272/2012 under Sections 307/323/341/506/34 IPC and 27/54/59 Arms Act pertaining to Police Station Jafrabad registered on 17.10.2012 and the proceeding emanating therefrom be quashed, since the matter which arose out of the altercation between the first petitioner Amit Kumar and the complainant, who has been arrayed as respondent No.2 in the petition living in the same village has been amicably settled.

(2.) It is also pointed out that although there are allegations of a fire arm having been used, fact of the matter is that no firearm is recovered, and that the cartridge case of bullet stated to have been fired at the complainant was furnished by the complainant himself to the police. It is also pointed out that as per the MLC also only simple injury was noted on the accused, which was more in the nature of a scratch rather than a bullet injury.

(3.) Charge-sheet is stated to have been filed before the Trial Court.