DINESH MAHESHWARI,J. - (1.) Leave granted.
(2.) The appellants herein, said to be the injured persons in the incident in question, that had taken place on 05.12.2010 at C-17, New West Avenue, Club Road, Punjabi Bagh (West), New Delhi and formed the subject matter of FIR No. 382 of 2010 registered with Punjabi Bagh Police Station, New Delhi for offences under Sections 323, 324, 506 and 34 of the Indian Penal Code ('IPC'), have questioned the order dated 06.08.2015 in Crl. M.C. No. 3673 of 2013 and Crl. M.A. No. 13346 of 2013 whereby, the High Court of Delhi, while allowing the petition under Section 482 of the Criminal Procedure Code ('Cr.P.C.'), has quashed the proceedings under the said FIR on being satisfied that the dispute had essentially been the one between landlord and tenant, which stood cleared/settled in terms of the Deed of Compromise executed by the parties.
(3.) It is submitted on behalf of the appellants that the High Court has been in error in quashing the proceedings under the FIR aforesaid merely on the basis of the statement of one of the injured persons whereas, there were three injured persons in the incident, two of them being the appellants, who were not made parties before the High Court and were not heard in the matter.;