IKRAM Vs. STATE

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Ikram, Kayyum Ali and Usman Ali for quashing of FIR No.237/2014 dated 16.05.2014, under Sections 307/34 IPC registered at Police Station Mundka on the basis of the settlement arrived at between the petitioners and respondent nos.2 & 3, namely, Naseem Khan and Babu Khan, respectively.

(2.) The factual matrix of the present case is that the FIR in question was lodged by the complainant, namely, Naseem Khan on the allegation that there was a dispute between the accused -Ikram and the respondent no.2 & 3. On 16.05.2014, at about 4pm, Ikram with a coconut cutting knife in his hand came at the shop of the complainant and told the complainant that the brother of the complainant had fought with his brother and started quarrelling with the complainant. Thereafter, Ikram attacked the complainant with the said knife. Ikram attacked the complainant on his head, chin, shoulder and ear due to which the complainant got severely injured. Thereafter, the accused ran away from the spot.

(3.) Later on, respondent nos.2 and 3 and petitioners 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.