VINOD SINGH Vs. STATE

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Vinod Singh and Mayank Sajwan for quashing of FIR No.129/2015 dated 21.03.2015, under Sections 323/325/341/506/34 IPC registered at Police Station Defence Colony on the basis of the mediation report arrived at Delhi Mediation Centre, Saket Courts, Delhi between the petitioners and respondent no.2, namely, Ganga Ram Gautam on 03.12.2015.

(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 his counsel.

(3.) The factual matrix of the present case is that the FIR in question was lodged by the complainant on the allegation that on 20.03.2015 at 9:30 pm, when the complainant returned to his home, he saw that his son Himanshu Gautam was sitting on his couch and he told the complainant that Mayank had hit him in the eye with a knife and thus he cannot see properly. The complainant along with his son reached the house of Mayank and was talking to Mayank when his father and younger brother also came there. The complainant tried talking to them but they rather assaulted him and surrounded the complainant and his son. All the three persons then assaulted the complainant and his son with lathi, iron rod etc. The charge sheet has been filed in the matter and the case is pending trial. Later, in mediation, parties arrived at an amicable settlement with each other.