Sanjeev Sachdeva, J. - (1.) Crl.M.A.29332/2018 (exemption) Exemption is allowed subject to all just exceptions. CRL.M.C. 3923/2018 Petitioners seek quashing of FIR No.1/2013 under Sections 323/509/324/34 IPC, Police Station New Friends Colony.
(2.) Petitioner No.1 has been produced from Tihar Jail. He is in judicial custody in some other FIR.
(3.) Parties are neighbours. Subject FIR was registered consequent to a quarrel that took place between the parties after the celebration of New Year. On account of the quarrel respondent sustained injuries.;