NEERAJ & ORS Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Smt.Neeraj, Smt.Sarjo, Ravinder, Devender and Sanjay for quashing of FIR No.132/2008 dated 07.06.2008, under Sections 328/307/120-B IPC registered at Police Station Alipur on the basis of the settlement arrived at between the petitioners and respondent no.2, namely, Ravinder Kumar.

(2.) The factual matrix of the present case is that the FIR in question was lodged by the complainant, namely, Ravinder Kumar on the allegation that after few days of marriage, his wife pressurized him to leave the village and shift to Narela and to do work there only. There was a dispute between him and his in-laws. On 28.05.2008 at about 11.45 a.m. when the complainant was returning to his house from the fields, his brothers-in-law Ravinder and Devender and their friend Sanjay came there and apologized for their conduct. They gave a Pepsi to the complainant which he consumed but after sometime he started feeling unwell. He somehow made a call to the police. The complainant became unconscious and regained consciousness in the hospital. It was alleged that the brothers-in-law, wife, mother-in-law and Sanjay gave the complainant poison in the Pepsi with a view to usurp the property of the complainant.

(3.) Later on, petitioners and respondent no.2 mutually settled their past disputes, differences etc. peacefully against each other and the petitioners thus, filed the present petition for the quashing of the FIR in question.