SHIV KUMAR AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) QUASHING of FIR No. 178/2013, under Sections 323/308/354/34 of the IPC, registered at police station Mandawali Fazalpur, Delhi is sought on the basis of Compromise Deed of 29th March, 2013 (Annexure -P -3) and on the ground that the misunderstanding which led to registration of the FIR now stands cleared between the parties.

(2.) MR . Vinod Diwakar, learned Additional Public Prosecutor for respondent -State submits that parties to this petition are neigbours and respondent No. 2 & 3, present in the Court, are the complainant party of FIR in question and they have been identified to be so by SI Ashish Kumar on the basis of identity proof produced by them. Learned Additional Public Prosecutor for respondent -State further submits that charge -sheet in this case has been filed for the offences under Sections 308/354/34 of the IPC and that trial of this case has not yet begun.

(3.) LEARNED Additional Public Prosecutor for respondent -State on instruction from SI Ashish Kumar submits that respondent No. 4 was present in the Court on the last date of hearing and he had stated that he has no objection to the quashing of FIR in question.