SONU AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) VIDE the present petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No. 1197/2014 registered at Police Station Uttam Nagar, Delhi for the offences punishable under Sections 308/34 IPC and the consequential proceedings emanating therefrom against them.

(2.) LEARNED counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No. 2, Rakesh as a scuffle took place due to misunderstanding, wherein respondent No. 3, who is real brother of complainant also received injuries. The matter is still pending investigation. Meanwhile, the petitioners and both respondent Nos. 2 and 3 have amicably settled their disputes vide compromise deed dated 20.10.2014 due to intervention of respectable members of society and common friends as both the sides are resident of same vicinity. Pursuant to said settlement, both respondents do not wish to pursue their case against the petitioners.

(3.) LEARNED Additional Public Prosecutor appearing on behalf of the State submits that matter is pending for investigation. Since the parties have amicably settled the matter and the respondent No. 2/complainant as well as other injured/respondent No. 3 do not wish to pursue the case against the petitioners, therefore, looking to the overall circumstances, no useful purpose will be served in continuing the proceedings. Thus, the State has no objection if the present petition is allowed.