RAM Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Crl.M.A.13681/2017 (exemption)

(2.) Allegations in the FIR are that a quarrel had taken place between the complainant s friends and relatives as well as the petitioner and his associates. It is alleged that the dispute occurred as the complainant along with his friends were watching TV and the allegation was that it was being played loudly which was objected to by the petitioner and his associates, which led to a fight. It is alleged that the petitioner assaulted the complainant with a stick.

(3.) Status report has been filed. Learned APP for the State submits that the nature of injury is simple and since the nature of injury was simple, Section 323 IPC has been added.