DEV SINGH Vs. STATE & ORS

JUDGEMENT

(1.) This petition has been filed under Section 482 Cr.P.C. praying that FIR No.83/2013 registered under Sections 308, 323 IPC at police station Hauz Khas, and all the proceedings emanating therefrom, be quashed, on the ground that the matter has been amicably settled between the complainant and the accused / petitioners.

(2.) Counsel for the petitioner states that the matter arose out of some misunderstanding and altercation between the petitioner and respondents 2 and 3, as a result of which, certain injuries were received not only by the said respondents but also by the petitioner.

(3.) Issue notice.