MUKESH @ JASWANT Vs. STATE OF DELHI & ANR

JUDGEMENT

(1.) Vide the present petition; petitioner seeks directions thereby quashing of FIR No. 735/2014 registered at PS-Krishna Nagar for the offences punishable under Sections 326-A IPC against the petitioner.

(2.) Ld. Counsel appearing on behalf of the petitioner submits that aforesaid case was registered on the complaint of respondent no. 2, who is the brother-in-law of the elder brother of the petitioner. The allegation against the petitioner is that on the date of incident, respondent no. 2 / complainant had gone to his sister's residence at X- 3938, Gali No. 14, Shanti Mohalla, Krishna Nagar, New Delhi. After taking dinner, his brother-in-law (Jeeja) took him to a room constructed at the roof of the house, where he slept. At about 9 PM, petitioner who is the younger brother of the brother-in-law of the respondent no. 2 / complainant under the influence of liquor came and started abusing him and told him that his sister had disturbed the life of his family members and asked him to go out from his residence. On his refusal, he became angry and threw Acid Cain, which was lying in the room. As per the MLC, respondent no.2 / complainant received simple injuries and no sign mark of permanent injury is shown on his skin.

(3.) Ld. Counsel further submits that the Acid Cain used was a diluted acid used for the cleaning of the toilet and in a spur of moment, petitioner threw that Cain on the respondent no. 2, due to which, he received injuries.