SURESH @ TAU & ANR Vs. STATE & ORS

JUDGEMENT

(1.) Quashing of FIR No.22/2010, under Sections 308/34 of IPC registered at police station Lodhi Colony, New Delhi and the chargesheet filed therein for the aforesaid offence is sought on the basis of affidavits of respondents-complainant party. Notice.

(2.) Mr. Satya Narayan Vashishth, learned Additional Public Prosecutor for respondent-State accepts notice and Ms.Shobha Gupta, Advocate, accepts notice on behalf of respondents No.2 to 4. Learned Additional Public Prosecutor for respondent-State submits that respondents No.2 to 4, present in the Court, have been identified to be the complainant party of the FIR in question by their counsel as well as by SI Prakash Gupta on the basis of identity proof produced by them.

(3.) Learned counsel for respondents No.2 to 4 has placed on record affidavits of respondents No.2 to 4 wherein the stand taken is that the incident in question took place all of a sudden and the misunderstanding, which led to registration of the FIR in question, now stands cleared between the parties and the main injured i.e. respondent No.4-Kunal has been adequately compensated. Respondents No.2 to 4 affirm the contents of their affidavits of 18th August, 2015 supporting this petition and submit that now no dispute with petitioners survives and so, to restore the cordiality amongst the parties, who are neighbours, the proceedings arising out of the FIR in question be brought to an end.