RAJENDER Vs. THE STATE (NCT OF DELHI)

JUDGEMENT

(1.) By way of the present petition filed under Section 482 Cr.P.C.; petitioner seeks directions thereby quashing of FIR No. 360/2011 registered at PS -Govind Puri, New Delhi for the offence punishable under Section 326 IPC against him.

(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2 due to a scuffle took place between the parties on 28.09.2011, in which respondent no. 2 received injuries. After investigation, police has filed the chargesheet and the charge is framed. Meanwhile, due to the intervention of the respectable members of the locality, the petitioner and respondent no. 2 have amicably settled the disputes with their own free will and choice and without any threat, pressure and coercion from any corner. Therefore, respondent no. 2 does not want to pursue the case further against the petitioner. Thus, the present petition may be allowed.

(3.) Respondent No.2 is personally present in the Court. For his identification, he has produced his Voter Identity Card being no.JVG 1218379 issued by Election Commission of India. Original seen and returned. Respondent no.2 does not dispute to whatever stated by the counsel for the petitioner and submits that he has amicably settled the disputes with the petitioner and has no objection if the present petition is allowed.