OM KUMAR Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Petition under Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been preferred on behalf of the petitioners for quashing of FIR No. 0191/2015 under Ss. 323/354/452/506/34 IPC registered at P.S.: Sultanpuri and the proceedings emanating therefrom.

(2.) In brief, as per the case of the prosecution, Respondent No. 2 alleged that on 23/2/2015 at about 07:00 PM, her neighbours, his brother, his wife and nephew attacked her carrying bricks and iron rods in their hands and also molested her by touching her inappropriately. She further alleged that when her brother and father came to rescue, they were also assaulted. On complaint of Respondent No. 2, FIR was accordingly registered under Ss. 354/354/ 452/506/34 IPC.

(3.) Learned counsel for the petitioners submits that the matter has been amicably settled between the parties, who are neighbours, in terms of Memorandum of Settlement dtd. 15/2/2024. It is further submitted that petitioners have clean past antecedents, except for another FIR between same parties, relating to offence under Sec. 506/34 IPC, which has been amicably settled. It is pointed out that the nature of injuries is opined to be simple. Further respondent No. 2 has been compensated. Smt. S, R. S. and K. are also stated to have been impleaded, since they suffered some minor injuries in the incident.