MANISH KUMAR Vs. STATE & ANR.

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioner, namely, Sh.Manish Kumar for quashing of FIR No.249/2008 dated 24.04.2008, under Sections 384/323/506 IPC registered at Police Station Rohini on the basis of the compromise deed arrived at between the petitioner and respondent no.2, namely, Sh. Sandeep Sehgal, on 15.01.2015.

(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 in the FIR in question by SI Virender.

(3.) The factual matrix of the present case is that the FIR in question was lodged by the complainant on the allegation that on 24.04.2008, he went to Radha Place to attend a wedding ceremony. Manish - petitioner also came there along with his family and started demanding money from the complainant. The petitioner demanded Rs. 5 lacs from the complainant and when he refused and argument took place between them. Thereafter, the elder brother of the complainant also came there. Dimple started beating the complainant with a bottle and hit him on his head and back and also snatched his chain. A cross FIR No. 17/2009 was also registered against the respondent no.2 with regard to the same incident. During the pendency of the case, with the intervention of respectable persons of the society, the matter had been compromised between the parties.