AKSHAY BHARDWAJ & ORS Vs. STATE & ANR

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. seeks quashing of FIR No.44/2012 registered under Sections 323/341/308/34 IPC dated 09.03.2012 at Police Station Kanjhawala, Delhi, at the instance of respondent Nos. 2, 3 and 4, who are the complainants, against all the petitioners, since the matter is stated to have been compromised between the parties in terms of a compromise deed dated 10.04.2014. A certified true copy of the said deed of compromise has also been annexed to this application.

(2.) According to the FIR lodged, it appears that a quarrel ensued between the four accused persons before this Court and the three complainants, i.e. respondent Nos. 2, 3 and 4, in the vicinity of a tent house, owned by respondent No. 2, over the use of a toilet at the said tent house by some of the accused, which escalated into violence.

(3.) The complainants, who are present in Court today, have stated before this Court also that they do not wish to proceed in the matter, and the matter has been amicably settled. The petitioners/accused are also present and they have expressed remorse and regret for the incident, and undertake to conduct themselves properly in future.