JASPREET SINGH @ GOLU Vs. STATE & ANR.

JUDGEMENT

(1.) The present writ petition under Article 226 Of the Constitution of India r/w Section 482 Cr.P.C has been filed by the petitioner, namely, Sh. Jaspreet Singh@Golu for quashing of FIR No. 604/2016, under Section 323/354/506/509/34 IPC registered at Police Station Tilak Nagar, Delhi on the basis of a mediation executed between the petitioner and respondents No.2 & 3 namely, Paramjit Singh and Amarjeet Kaur respectively.

(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 in the FIR in question.

(3.) The factual matrix of the present case is that on 23/07/16 when the complainant/respondent No.2 came back from his duty he saw that ECO sports car was parked in the wrong manner where two vehicles can be parked at the same time. When he came out from the Gurudwara he saw accused with his companions, drinking liquor in the vehicle and when the complainant asked him to remove the vehicle the accused started abusing and beating him. On hearing noise, complainant's sister came and tried to rescue him, and she was also beaten due to which she fell down. When people of the locality gathered, accused/complainant then flew away from the spot along with his companions in his vehicle. The complainant subsequently got registered the FIR in this present matter.