SURAJ Vs. STATE & ANR

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No.554/2014 under Sections 323/341/354D/506/34 IPC, Police Station Jaitpur.

(2.) At the request of learned counsel for the petitioner, Ms. Komal, the sister of respondent No.2 is impleaded as respondent No.3. Amended Memo of parties has already been filed. Respondent Nos.2 & 3 are present in Court.

(3.) The parties are neighbours. Subject FIR was registered on the allegation that the petitioner proposed to the respondent No.2/complainant even after she had got married which led to a quarrel between the families consequent to which injuries were sustained.