FAIZANUDDIN Vs. STATE (GOVT OF NCT OF DELHI)

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks quashing of FIR No.865/2015 registered at Police Station Okhla Industrial Area, New Delhi, for the offence punishable under Section 325 IPC and the consequential proceedings emanating therefrom against him.

(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2, namely, Mr. Dharmraj Kumar Singh, as a scuffle took place due to some misunderstanding, wherein respondent No. 2, received minor injuries.

(3.) Respondent No.2 is personally present in the Court and has been duly identified by the Investigating Officer of the case. She submits that on the date of the incident due to some misunderstanding a scuffle took place in which he received injuries. Further submits that the matter has been settled with the petitioner, thus, to maintain peace and harmony in the family, he does not wish to pursue this case further against the petitioners and has no objection if the present petition is allowed.