DEEPAK KUKREJA Vs. THE STATE

JUDGEMENT

(1.) These two petitions have been filed by the respective petitioners seeking quashing of two different F.I.Rs registered at P.S. Defence Colony.

(2.) Sh. Vineet Arora, complainant, (who is respondent No. 2 in Crl. M.C. No. 1205/2007) has got the F.I.R. No. 636/2005 registered under Sections 323/341/506/34 IPC at P.S. Defence Colony on the allegations that he is a family friend of the petitioner for last more than 10 years and due to some misunderstanding he got the F.I.R. in question registered against the petitioners with the police and now due to intervention of the common friends and respectable elderly persons of the area, the matter has been compromised and a deed of compromise has been drawn and signed between the parties and since both the parties have amicably arrived at a compromise, no useful purpose will be served if the proceedings in the present F.I.R. allowed to be continued and so it is prayed that the proceedings against the petitioners may be quashed/dropped.

(3.) In Crl. M.C. No. 1119/2007, F.I.R. No. 638/05 under Sections 323/341/506/509 IPC was registered at P.S. Defence Colony by complainant Deepak Kukreja , who is one of the accused, in F.I.R. No. 636/05 against Sh.Vineet Arora, complainant of F.I.R. No. 636/2005.