PRAMOD KUMAR GUPTA Vs. STATE

JUDGEMENT

(1.) THIS is a petition filed under Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') seeking quashing of FIR No. 192/2000 under Section 324 IPC registered at P.S. Kashmere Gate, Delhi on the ground of settlement.

(2.) LEARNED counsel for the petitioner submits that the petitioner and respondent No. 2 are real brothers, several cases are pending between the parties and the parties have settled all the disputes before Mediation Centre, Tis Hazari Courts, Delhi on 26.03.2012. He also submits that the respondent No. 2 had withdrawn civil suit filed by him.

(3.) LEARNED APP for the State also urges that the petitioner has already been convicted for the offence under Section 307 IPC by learned Additional Sessions Judge, Tis Hazari Courts, Delhi. The petitioner has challenged the judgment of conviction by filing the appeal, which is pending. According to learned APP for the State, the present petition for quashing of FIR is not maintainable.