ANIL KUMAR & ANR Vs. STATE

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. seeks quashing of FIR No.306/2012 registered under Section 336 and 338 of the IPC at police station Samai Pur Badli on 30.08.2012, has been jointly moved by Head Constable Anil Kumar and Sh. Arun Kumar, petitioner No.2 herein; on the ground that the matter has been amicably settled.

(2.) Issue notice.

(3.) The second petitioner Arun Kumar, who is present in Court, states that he has no grievance in this regard and does not wish to press the matter any further. At the same time, counsel for the State, on instructions, submits that it appears that there was a scuffle between the Head Constable Anil Kumar and other persons present at the spot, who appeared to be sympathizing with the second petitioner Sh. Arun Kumar, whom the Head Constable Anil Kumar was attempting to apprehend, and as a result of which, his uniform was also torn; and in the process, firing occurred; he submits that this does not appear to be an instance of any rash or negligent act on the part of the first petitioner Head Constable Anil Kumar, against whom the aforesaid FIR has been registered; and under the circumstances, no useful purpose will be served in continuing with the these proceedings.