MOHD SHAHDAT & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Vide the present petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No.317/2013 registered at Police Station Jamia Nagar, New Delhi for the offences punishable under Sections 323/341/427/506/34 of the 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, Mohammad Yaqoob on a scuffle took place due to misunderstanding, wherein he received injuries. The police charge sheeted the petitioners and after framing of charges matter is pending for trial. In the said incident respondent No.2 with other persons also received injuries and cross-case vide FIR No.318/2013 was got registered which is also sought to be quashed in Crl.M.C.No.4319/2015. The petitioners have settled their disputes with the respondent No.2 due to intervention of common friends and respectable members of the society as both sides are living in same vicinity. After such settlement, respondent No.2 does not wish to pursue his case against petitioners and has no objection, if the present petition is allowed.

(3.) Respondent No.2 is personally present in the Court. For his identification, original driving licence bearing No.P037200210441 having validity till July, 2016 has been produced. Original seen and returned to respondent No.2. He submits that on the date of the incident due to some misunderstanding a scuffle took place in which he was injured. Further submit that the matter has been settled with the petitioners, thus, he does not wish to pursue this case further and have no objection if the present petition is allowed.