DHARAMBIR & ORS Vs. STATE & ORS

JUDGEMENT

(1.) Vide the present petition; petitioners seek directions thereby quashing of FIR No. 261/2005 registered at PS-New Ashok Nagar, Delhi for the offences punishable under Sections 447/506/323/34 IPC read with Sections 25/27/54/59 Arms Act against the petitioners.

(2.) Ld. Counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint made by respondent no. 2 / Prem Singh. After investigation, Police filed the chargesheet, charges have been framed and the case is pending for prosecution evidence. Meanwhile, respondent nos. 2 & 3 have compromised the matter with the petitioners vide compromise deed dated 30.09.2013. Thus, they do not want to pursue the case further against the petitioners.

(3.) Respondent nos. 2 & 3 are personally present in the Court with their counsel. They have been identified by SI Ranveer Mavi, PS-New Ashok Nagar. On instructions, ld. Counsel for respondent nos. 2 and 3 submits that the aforesaid case was registered on the complaint of respondent no. 2 due to some misunderstanding.