SALMAN Vs. GOVT OF 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 petitioner for quashing of FIR No. 0348/2022, under Ss. 324/341/506/34 IPC, registered at P.S.: Jamia Nagar and proceedings emanating therefrom.

(2.) Issue notice. Learned APP for the State along with respondent Nos. 2 and 3 appear on advance notice and accept notice

(3.) In brief, as per the case of the prosecution, FIR was registered on 16/8/2022 on complaint of Mohd. Tasleem (complainant/respondent No. 2) who alleged that on 15/8/2022, while he was standing outside his uncle's shop, he objected to abusive language used by Salman (petitioner No.1) which led to an altercation between them. During the said altercation, Salman slapped Tasleem's brother (Nisar/respondent No.3) and when complainant intervened, Salman and his friend Shazman (petitioner No.2) started assaulting him. Further when the complainant and his brother tried to leave the spot, Salman is alleged to have hit complainant on his back with a sharp edged object which led to injuries on his person. Both the accused fled from the spot after threatening respondent Nos. 2 and 3.