RAJESH KUMAR Vs. STATE (GOVT. OF NCT DELHI)

JUDGEMENT

(1.) The present petition under Sec. 482 Crimial P.C. has been filed by the petitioners, namely, Sh. Rajesh Kumar and Sh. Jatinder Kumar for quashing of FIR No. 69/2014 dated 26.01.2014 under Sections 365/342/34 Penal Code registered at Police Station Bawana on the basis of Compromise Deed executed between the petitioners and respondent No. 2, namely, Sh. Ashwani Bansal on 01.09.2015.

(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 by his counsel.

(3.) The factual matrix of the present case is that the complainant is proprietor of M/s. K.D. Sale Corporation, engaged in the business of distribution of rice, salt, sugar and ghee and also a distributor/stockiest of tea leaves of various companies including M/s. Darjeeling Enterprises Pvt. Ltd. of which the accused no.1/petitioner no.1 is Managing Director. The complainant used to purchase tea leaves from the accused no.1 for his proprietorship concern. During the course of business, a dispute arose between the complainant and the accused no.1. On 03.10.2012, accused no.1 made a telephonic call to the complainant stating that he wishes to settle the dispute out of the court and requested the complainant to visit Delhi for the settlement. On 04.10.2012, the complainant reached Delhi and was received by the accused persons who later on, allegedly confined the complainant in their factory after giving merciless beatings to him and called the son of the complainant demanding ransom money of Rs. 1 Crore in lieu of the release of the complainant. Later on, in the night of 04.10.2012, the complainant somehow managed to raise the alarm which attracted the attention of passerby who called the police control room no.100. Thereafter, the complainant got lodged the complaint following which the FIR in question was registered against the petitioners. An amicable settlement was arrived at between the parties during the pendency of the matter.