NADEEM AKHTAR & ORS Vs. STATE & ORS

JUDGEMENT

(1.) Vide the present petition; petitioners seek directions thereby quashing of FIR No. 286/2013 registered at PS-Jagat Puri, New Delhi for the offences punishable under Sections 323/341/354/509/34 IPC against the petitioners.

(2.) Ld. Counsel appearing on behalf of the petitioners submits that a scuffle took place between the parties on 17.06.2013 and due to which aforesaid case was registered on the complaint made by respondent no.2 against the petitioners. Thereafter, the police has investigated the case, filed the charges and charges have been framed. Now, the case is pending for trial. Meanwhile, due to the intervention of the common friends and respected members of the locality, both the parties have settled the disputes vide compromise deed dated 12.08.2014 and thus respondent nos. 2 and 3 do not want to pursue the case further against the petitioners. Thus, they have no objection, if the present petition is allowed.

(3.) Respondent no.2 is personally present in the Court. She has been identified by SI-Meenakshi, Investigating Officer of the case. She is present with her mother. She submits that she and the petitioners are residing in the same locality and to maintain harmony and brotherhood she has settled the disputes with the petitioners and do not want to pursue the case further against them.