PANKAJ GAHLOT AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) The petitioners seek quashing of FIR No. 0657/2015 (PS Chhawala) instituted for offence under Ss. 323/324/34 of the IPC on the strength of a settlement having been arrived at with the complainant/informant (respondent No. 2).

(2.) The petitioners No. 1 and 4 became friends with respondent No. 2 in Green View Public School, Najafgarh, New Delhi. On 19th October, 2015 at about 6:30 PM, when the complainant/respondent No. 2 was going to Lal Bahadur Stadium along with his brother Ashish for playing Cricket, he was accosted by the petitioner No. 1 and many others. The Respondent No. 2 has alleged that he was beaten up by the miscreants including the petitioners on the ostensible ground that he had been teasing the sister of petitioner No. 1. Petitioner No. 1 is said to have assaulted respondent No. 2 with a wooden stick. The respondent No. 2 had to be hospitalized.

(3.) Thus, the subject FIR (FIR No. 0657/2015, PS. Chhawala) was lodged under Ss. 323/324/34 of the IPC.