MOHD RAHIM AKBARI Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioner, namely, Sh. Mohd. Rahim Akbari for quashing of FIR No.359/2014 dated 04.06.2014, under Sections 324/452/34 IPC registered at Police Station Lajpat Nagar on the basis of the mediation report of the Delhi Mediation Centre, Saket Courts, New Delhi arrived at between the petitioner and respondent no.2, namely, Sh. Esmatullah (Minor) though his elder brother Sh. Sangar Niazay on 24.02.2016.

(2.) Learned Additional Public Prosecutor for respondent -State submitted that the respondent no.2, present in the Court has been identified to be the complainant/first informant in the FIR in question by his counsel.

(3.) The factual matrix of the present case is that the FIR in question was lodged by the complainant on the allegation that on 3/4 -06.2014 at around 10:30 pm, the complainant was in his house with his bhabhi when Dr. Rahim along with another person came to his house and asked for the brother of the complainant. Then, Rahim pushed him and the other person caught hold of him. Rahim tries to stab the complainant with a knife in the stomach. The complainant tries to save himself and got hit on the hand. When the bhabhi of the complainant and her kids started screaming, the both the persons ran away from there.