ABHISHEK Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Sh. Abhishek for quashing of FIR No.42/2016 dated 07.01.2016, under Section 308/34 IPC registered at Police Station Shakarpur on the basis of the settlement deed executed between the petitioner and respondent no.2, namely, Mr. Manish Choudhary along with others on 22.03.2016.

(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 ASI Brij Bhan.

(3.) The factual matrix of the present case is on the allegation that on 06.01.2016, the complainant received a phone call from his friend Karan Sahani, asking the complainant to reach Ganesh Kachori, Mother Dairy Road informing him that something had gone wrong. Upon reaching the said spot, the complainant met with the accused who was standing with 2-3 friends of his. Upon enquiring about Karan Sahni, the accused along with his friends attacked the complainant with snooker sticks. Upon raising alarm, the said persons fled the scene.