NAKUL & ANR. Vs. PUNEET KUMAR & ANR.

JUDGEMENT

(1.) Vide the present petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No.475/2012 registered at Police Station Farsh Bazar, Delhi for the offences punishable under Sections 308/34 of the IPC and the consequential proceedings emanating therefrom against them.

(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.1, Puneet Kumar as a scuffle took place due to misunderstanding and he received minor injuries. The police has filed the charge sheet and after framing of charges, matter is pending trial before learned Trial Court.

(3.) Respondent No.1 is personally present in the Court and has been duly identified by the Investigating Officer of the case. He does not dispute the statement made by learned counsel for petitioners and affirmed that the matter has been settled with the petitioners and he does not wish to pursue the matter against them. The affidavit of respondent No.1 is at Page No.28 of the petition. Further submits that has no objection, if the present petition is allowed.