AZHAR @ AZZU Vs. STATE & ANR

JUDGEMENT

(1.) Vide the present petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks quashing of FIR No.1026/2012 registered at Police Station Jamia Nagar, New Delhi for the offences punishable under Sections 323/341 of the 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, Abdul Gaffer on a scuffle took place due to misunderstanding, wherein he received injuries. The wife of petitioner also received injuries regarding which cross FIR bearing No.1025/2012 was also registered, the quashing whereof has been allowed today itself vide Crl.M.C.No.4330/2015. The police charge sheeted the petitioner, and after framing of charges matter is pending trial before learned Trial Court. The petitioner has settled his disputes with the respondent No.2 with the intervention of common friends and respectable members of society as both parties are living in vicinity. Pursuant to such settlement, respondent No.2 does not wish to pursue his case against petitioner and has no objection, if the present petition is allowed.

(3.) Respondent No.2 is personally present in the Court through his learned counsel above named and has also been identified by the Investigating Officer of the case. For his identification, original EPIC No.NWD 0606145 has been produced. Original seen and returned to respondent No.2. Learned counsel for respondent No.2 under instructions does not dispute the submission made by learned counsel for petitioner.