HARBIR LAKRA Vs. STATE

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioner, namely, Sh. Harbir Lakra for quashing of FIR No.195/2013 dated 13.09.2013, under Section 307 IPC registered at Police Station Mundka on the basis of a Memorandum of Settlement executed between the petitioner and respondent no.2 namely, Lt. Col. Navneet Dahiya on 12.02.2016.

(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 On 12.09.2013, when the complainant was coming out of the house of the petitioner/accused, the accused came driving his car (Alto car no. DL - 2C -AC -5601) at high speed and on seeing the complainant, the accused rammed his car into the complainant, trying to squeeze him between the car and the neighbours wall. The complainant, however, jumped just in time to avoid the accident but was thrown by the car into the street. Thereafter, the complainant lodged a complaint on the basis of which the FIR in question came to be registered. The charge sheet was filed and during the course of the trial, the parties arrived at an amicable settlement with each other.