SURAJ Vs. STATE AND ORS.

JUDGEMENT

(1.) Vide the present petition; petitioner seeks directions thereby quashing of FIR No. 948/2012 registered at PS -Seema Puri, for the offences punishable under Ss. 308 IPC.

(2.) Learned Counsel appearing on behalf of the petitioner submits that petitioner is a student who has passed BBA this year and intend to take admission in MBA. He further submits that the aforesaid case was registered on the complaint of respondent No. 2 due to the scuffle took place between petitioner and respondent No. 2. The complainant/respondent No. 2 had received simple injuries. The aforesaid case is at the initial stage of investigation. However, due to the intervention of the common friends of the locality and keeping in view the age and career of the petitioner, respondent No. 2 has forgiven the petitioner and does not want to pursue the case further against him.

(3.) Respondent No. 2 is personally present in the Court. He has been identified by SI Monu Chauhan, PS -Seema Puri. Respondent No. 2 states that the aforesaid incident occurred due to the spur of moment. However, due to the intervention of the common friends of the locality and keeping in view the age and career of the petitioner, he has forgiven him and does not want to pursue the case further against him. Therefore, if the present petition is allowed, he has no objection.