ARJUN Vs. STATE NCT OF DELHI AND ORS.

JUDGEMENT

(1.) By way of this petition filed under Sec. 482 of the Code of Criminal Procedure, 1973, petitioner seek quashing of FIR No. 346/2015 registered at Police Mayur Vihar, Delhi, for the offences punishable under Ss. 307 of the IPC and the consequential proceedings emanating therefrom against him.

(2.) Learned counsel for petitioner submit that the aforesaid FIR was registered against the petitioner on the complaint of respondent No. 2 on some misunderstanding as petitioner and respondent No. 2 are brother -in -law to each other as cousin sister of respondent No. 2 is married with petitioner. Respondent No. 2 and petitioner were staying in the same house where the scuffle took place due to some misunderstanding and thereafter, due to the intervention of the common friends and sister of respondent No. 2, the respondent No. 2 has settled the dispute with the petitioner and does not wish to pursue the case against petitioner any more.

(3.) Respondent No. 2 is personally present in the Court with learned counsel Mr. K.P. Mishra and has been duly identified by SI Mousam Ghani. Learned counsel for respondent No. 2 on instruction submits that petitioner and respondent No. 2 at the time of incident and even today are living in the same house. There is no complaint whatsoever against the petitioner, therefore, prayed that keeping in view the relations of petitioner and respondent No. 2, present petition may be allowed.