AVINASH ALIAS ISHU Vs. STATE

JUDGEMENT

(1.) THE complainant Rahul Chaudhary and accused Avinash @ Ishu are present in court with their respective counsels. Learned counsel for the petitioner contends that the matter has been settled between the complainant and the petitioner.

(2.) PURSUANT to the complaint by respondent No. 2, FIR No. 665/2007 under sections 323/341/34 IPC was registered with P. S. Pandav Nagar and the case was tried by Juvenile Justice Board, Ferozeshah Kotla Ground, Delhi. Pursuant to the compromise arrived at between the parties, an application was filed for compounding the offence, however the Juvenile Justice Board declined the application on the ground that the Juvenile/petitioner had already pleaded guilty.

(3.) THE alleged offence under sections 323/341/34 IPC is compoundable. Learned counsel for the parties contend that no useful purpose shall be served in continuing the proceeding. It is also contended that considering the fact that the petitioner is juvenile, it shall be in the interest of justice if FIR no. 665/2007 under sections 323/341/34 IPC P. S. Pandav Nagar is quashed.