LAWS(DLH)-2016-8-528

GAURAV MALIK & ANR Vs. STATE & ANR

Decided On August 29, 2016
Gaurav Malik And Anr Appellant
V/S
State And Anr Respondents

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioner, namely, Sh. Gaurav Malik and Sh. Ankur Kohli for quashing of FIR No.744/2013 dated 27.11.2013, under Section 324/325/34 IPC registered at Police Station Rajouri Garden on the basis of the compromise deed executed between the petitioner and respondent no.2, namely, Dr. Yogesh Kumar on 18.02.2016.

(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 his counsel.

(3.) The factual matrix of the present case is on the allegation that on 26.11.2013, at around 9.15 pm, the complainant's neighbour requested him to park their scooter inside the premises. The complainant upon having done so was further directed by his neighbour to keep the keys in the lift and send them up to the 2nd floor of the residential building. The complainant instead said that he would rather keep the keys on the scooter and asked his neighbour to collect the keys later to which the neighbour retorted by calling the complainant an idiot. The complainant upon protesting to the same was physically attacked by the neighbour's husband and his friends.