INDRA KUMAR CHETTRI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) By this application, the petitioner prays for quashing F.I.R. No.09/2019 dated 06.04.2019 under Section 324/506 IPC as well as G.R. Case No.24 of 2019 pending in the Court of the learned Judicial Magistrate, Yangang Sub-division, South Sikkim.

(2.) Petitioner nos. 2 and 3 had filed the aforesaid FIR before Temi Police Station and accordingly, Temi Police Station Case No.09/2019 was registered. It was alleged that the petitioner no.1 had threatened the petitioner no.3 and had assaulted the petitioner no.2 by hitting the petitioner no.2 with a stone which resulted in a swelling on his head.

(3.) This petition is filed supported by affidavits of all the petitioners stating that the matter had been amicably settled and a Deed of Compromise dated 15.02.2020 was executed between them.