SACHIN BASOYA & ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) The present petition under Sec. 482 Crimial P.C. has been filed by the petitioners, namely, Mr. Sachin Basoya, Mr. Tarun Singh Chaudhary, Mr. Preet Indervir Singh, Mr. Birpal, Mr. Yash Pal and Mr. Sunil Nagar for quashing of FIR No.260/2015 dated 25/07/2016, under Sections 143/147/148/149/308/326/506/120B Penal Code registered at Police Station Lodi Colony on the basis of the compromise arrived at between the petitioners and respondent nos. 2, 3 and 4, namely, Sh. Pankaj Rathi, Mr. Rajesh and Ms. Himanshi respectively on 24/05/2016.

(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 and respondent nos. 3 & 4, present in present in the Court have been identified to be the other victims by their counsel in the FIR in question.

(3.) The factual matrix of the present case is that the Respondent no. 2 is a 3rd year student of Physics (Hons.) in Dayal Singh College, Delhi. On 25.07.2015 he went to college as usual and at about 1 pm when he was sitting in front of Principal's office, respondent no. 3 went to drink water, where he saw that petitioner no. 1 carrying a stick and a pistol like thing on his waist and was with petitioner nos. 2 to 6 and some other boys, who were also carrying rods and knives with them. There were 15-20 other boys also, who were outsiders and upon spotting Respondent no. 2, they started shouting out that respondent no. 2 needs to be taught a lesson by them as he was supporting DUSU. Petitioner no. 1 picked up a pot and threw it at Respondent no. 2 and thereafter the other boys followed him due to which Respondent no. 2 got grievously injured and respondent nos. 3 and 4, who were standing there, also got injured due to this. The college property was also damaged by the Petitioners.