RAJENDER SINGH Vs. STATE & ORS

JUDGEMENT

(1.) This petition under section 482 Cr.P.C. seeks quashing of FIR No.310/2009 registered under Sections 324, 326 IPC at police station Jahangir Puri on 05.06.2009; 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 at the instance of the second respondent Meena Rathore, wife of Sh. Suresh Kumar, alleging that the petitioner Rajender Singh, who also happens to be married to her sister, went to her house in drunken state when her husband was not at home where he tried to break open the door; and also abused her, and tried to assault her. In the meanwhile, the complainant called the police. On this, the petitioner is stated to have left the place but came back again, at which juncture, the complainant then called her husband Suresh Kumar. When the complainant's husband reached the premises, the accused is stated to have assaulted him. In this matter, the charge sheet is duly filed and the charges have also been also framed.