SANDEEP NEHRA Vs. STATE

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Sandeep Nehra, Deepak Kumar and Shubahm Prajapti for quashing of FIR No.273/2013 dated 03.07.2013, under Sections 279/323/34 IPC registered at Police Station Vasant Kunj South on the basis of the settlement agreement arrived at the Delhi High Court Mediation and Conciliation Centre, Delhi High Court between the petitioner no.1 and respondent no.2, namely, Sh. Krishan Kumar on 16.04.2014.

(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 SI Balwan Singh.

(3.) The factual matrix of the present case is that the FIR in question was lodged by the complainant on the allegation that the complainant was going to the IGI Airport T-3 from his office along with a friend, namely, Sh. B.P.Gaur. When the complainant reached Rangpuri roundabout, a car coming from Gurgaon, hit the car of the complainant. The complainant and his friend thus got injured. Suddenly, 2-3 boys came out of the said car and started beating the complainant and his friend. All the boys were drunk. Thereafter, a charge sheet was filed against the petitioners under Section 279/323/34 IPC and on 10.03.2014, the parties were referred to the mediation centre.