JAVED @ NANEH Vs. THE STATE & ORS.

JUDGEMENT

(1.) The present petition under Sec. 482 Crimial P.C. has been filed by the petitioner, namely, Sh. Javed @ Naneh for quashing of FIR No.48/2011 dated 10.09.2011, under Sec. 326/34 Penal Code registered at Police Station Jama Masjid on the basis of the Compromise Deed executed between the petitioner and respondent no.3, namely, Sh. Mohd. Sajid on 30.03.2016.

(2.) Learned Additional Public Prosecutor for respondent-State submitted that the respondent no.3, 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 on the allegation that the accused person (petitioner herein) along with his friend gave the complainant Rs. 19 and asked him to buy a mobile phone recharge coupon amounting to the same. It is alleged by the complainant that when the complainant came back to the accused person informing him about the non-availability of such coupon at the said shop, the accused person along with his friends started to beat the complainant. It is the case of the complainant that the accused took out a surgical blade and cut the left and right cheek of the complainant in the process of attack. Thereafter, the police was informed and a complaint was lodged following which, the FIR in question was registered against the accused. Later, parties arrived at an amicable settlement.