VINOD BANSAL Vs. STATE OF DELHI & ORS

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioner, namely, Sh. Vinod Bansal for quashing of FIR No.37/2010 dated 02.02.2010, under Sections 279/337 IPC registered at Police Station Madhu Vihar on the basis of Settlement Agreement entered into between the petitioner and respondent nos. 2 & 3 namely, Sh. Lalit Vijay and Sh. Manohar Kumar, respectively on 18.03.2016.

(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 no.3 has been identified to be the victim in the FIR in question by their counsel.

(3.) The factual matrix of the present case is that on 31.01.2010 at about 4.30 pm, the complainant and respondent no.3 were riding Hero Honda motorcycle bearing registration no.DL-4SBM-5654 and when they reached CNG Pump, Gazipur, a Toyota car bearing registration No. DL-7CG-5758, which was coming at a very high speed, hit the motorcycle and the public stopped the car and took the key from the accused person. The complainant and respondent no.3 were admitted to Pushpanjali Kosli Hospital and the accused person fled in his car from the hospital after taking his keys.