SUNNY Vs. STATE (NCT OF DELHI) AND ORS.

JUDGEMENT

(1.) The present petition under Sec. 482 Cr.P.C. has been filed by the petitioner, namely, Mr. Sunny @ Chota for quashing of FIR No. 57/2010 dated 02.03.2010, under Ss. 323/326 IPC registered at Police Station Alipur on the basis of the Memorandum of Understanding (MOU) between the petitioner and respondent no. 2, namely, Mr. Karamvir on 27.02.2015.

(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 of the FIR in question by his counsel.

(3.) The factual matrix of this present case is that the FIR in question was lodged by the complainant on the allegation that on 01.03.2010, Sunny @ Chota -petitioner slapped the complainant's brother, namely, Vinod and started quarrelling with him. When the complainant intervened, the petitioner bit off a portion of the middle finger of the left hand of the complainant, following which some person dialed 100 number. Thereafter, the complainant was taken to S.H.C. Hospital for treatment. The complainant could identify the petitioner/accused as they hail from the same village.