SANDEEP Vs. STATE (GOVT OF NCT OF DELHI)

JUDGEMENT

(1.) Vide the present petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks quashing of FIR No.131/2015 registered at Police Station Jagatpuri, Delhi for the offences punishable under Sections 326A of the IPC and the consequential proceedings emanating therefrom against them.

(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2, Satto Paswan as a scuffle took place due to misunderstanding, wherein respondents No.3 and 4 have received injuries. The matter is pending for investigation with the police. Meanwhile, the respondents No.2 to 4 have amicably settled their disputes with the petitioners vide Compromise Deed dated 14.09.2015 for a sum of Rs.0.25 Lac for treatment which has already been received from petitioner. Both the petitioner as well as the respondents were native of same locality however, due to some confusion, incident occurred.

(3.) Respondents No.2 to 4 are personally present in the Court through learned counsel above named. For their identification purposes, respondent Nos.2 & 3 produced original EPIC bearing Nos.KCH2051878 and NBJ2295441 issued by the Election Commission of India; respondent No.4 produced the driving licence No.DL0720090027568P issued by the Delhi Government and having validity till 28.08.2029. Originals seen and returned to them. Learned counsel for respondent Nos.2 to 4, under instructions does not dispute as to what is stated by learned counsel for petitioner. Further submits that the matter has been settled with the petitioner, thus, they do not wish to pursue this case further and have no objection if the present petition is allowed.