SHRI KRISHAN & ANR Vs. STATE & ANR

JUDGEMENT

(1.) This petition under section 482 Cr.P.C. seeks quashing of FIR No.306/2012 registered under Sections 448/451/380/427/506/34 IPC at police station Najafgarh on 23.09.2012; on the ground that the matter has been settled between the parties.

(2.) Issue notice.

(3.) It is stated that the aforesaid FIR came to be lodged by the complainant who was the tenant in the portion of the plot bearing No.579, Shivaji Marg, Chara Mandi, Najafgarh, Delhi, the landlord was Sh. Rajiv Rattan Aggarwal. Thereafter, it is alleged that the petitioners, at the instance of Rajiv Rattan Aggarwal, had demolished part of the tenanted premises unauthorizedly, and further, held out threats to the tenant to vacate the premises.