DESH RAJ Vs. STATE

JUDGEMENT

(1.) THE present petition has been filed for quashing of FIR No. 412/2005 registered with PS Hazrat Nizamuddin under Sections 324 and 308 IPC.

(2.) BRIEFLY stated, the facts of this case are that on 14th June, 2005, there was an altercation between the Petitioner, Desh Raj, and Satbir Singh, respondent No. 2, who belong to the same Department of Horticulture, Sub-Division-III, Govt. Sunder Nursery, Nizamuddin, New Delhi.

(3.) ON 16th June, 2005, on a complaint being filed by the Respondent No. 2, the present FIR was registered and subsequently a challan was also filed which is now pending before Shri V. K. Bansal, ASJ, New Delhi.