RAJENDER BHATI & ORS Vs. STATE & ORS

JUDGEMENT

(1.) Vide the present petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No.416/2006 registered at Police Station New Usmanpur, Delhi for the offences punishable under Sections 308/323/341/34 IPC and the consequential proceedings emanating therefrom against them.

(2.) Learned counsel appearing on behalf of the petitioners submit that the aforesaid case was registered on the complaint of respondent No.2, Satish @ Bunty on a scuffle took place due to misunderstanding, wherein respondents No.3 to 6 have also received injuries. The police has filed the charge sheet, and matter is pending for trial after framing of charges. In the said scuffle, petitioners also received injuries, accordingly a cross case vide FIR No.414/2006 under Sections 308/34 of the IPC was also registered against respondent No.2 to 6. For quashing of which Crl.M.C.No.4406/2015 has been filed by the parties. Meanwhile, both the sides have amicably settled their disputes vide Compromise Deed dated 12.08.2015 due to intervention of common friends and respectable members of society. Both sides, i.e., petitioners as well as the respondents are resident of same vicinity and good neighbours however, due to some confusion, cross-cases were registered against the parties.

(3.) Respondents No.2 to 6 are personally present in the Court through their learned counsel, above named. For the identification, they have produced their original documents, the photocopy of which have been annexed to paperbook of this petition. Originals seen and returned to them. Learned counsel for respondent Nos.2 to 6, under instructions, does not dispute the submissions made by learned counsel for petitioners and submitted that due to misunderstanding a scuffle took place in which both parties have received injuries. Further submit that the matter has been settled with the petitioners, thus, they do not wish to pursue this case further and have no objection if the present petition is allowed.