PUNEET AND ORS. Vs. THE 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. 202/2012 registered at Police Station Mansarovar Park, Delhi, for the offences punishable under Sections 323/341/34 IPC and the consequential proceedings emanating therefrom against the petitioners.

(2.) LEARNED counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No. 2, namely, Pradeep Kumar. In the scuffle took place between the petitioners and respondent Nos. 2 and 3, the said respondents have received injuries. After completion of investigation, chargesheet has been filed, charges have been framed and the case is pending for prosecution evidence. Meanwhile, the respondents No. 2 and 3 have amicably settled their disputes with the petitioners vide Compromise Deed dated 07.04.2015. Consequent thereto, the petitioners have compensated the respondents No. 2 and 3, thus, they do not wish to pursue the case further against the petitioners.

(3.) LEARNED Additional Public Prosecutor appearing on behalf of the State submits that initially the case was registered under Sections 323/341/34 IPC against the petitioners but during investigation Section 307 IPC was also added, however, charges under Sections 308/427/34 IPC were framed against the petitioners. He further submits that the respondent No. 3 has received grievous injuries, respondent No. 2 has received simple injuries and the case is at the initial stage of trial.