HARDAYAL SINGH Vs. STATE OF DELHI

JUDGEMENT

(1.) It is submitted that petitioner is nephew of respondent no. 2. A verbal quarrel took place between the petitioner and respondent no.2 which led to scuffle and in a fit of rage, petitioner stabbed respondent no.2. Petitioner and respondent no.2 are more or less of same age. It is further submitted that petitioner and respondent no.2 have settled the matter with the intervention of their family members. Settlement Deed dated 13th August, 2015, Ex. P-4 has also been executed between the parties. Though, it is not mentioned in the settlement deed but the fact is that petitioner has reimbursed medical expenses and paid Rs. 1 lac towards mental pain and trauma to the respondent no.2. Petitioner and respondent no.2 want to maintain harmonious relations with each other in future being close relatives. In the above facts, it is prayed that FIR No. 255/15 under Sections 307/34 IPC registered at police station Tilak Nagar may be quashed.

(2.) Respondent no.2 is present in Court and has been identified by SI Umesh Yadav, P.S. Tilak Nagar. Respondent no.2 admits receipt of payments as aforesaid. He submits that he has condoned the act of petitioner and is not willing to pursue the FIR any further and the same may be quashed.

(3.) Learned APP submits that petitioner has no past criminal record.