- (1.) Crl.M.A.13849-50/2015 (for exemption) Exemptions allowed, subject to all just exceptions. Accordingly, the applications are allowed. CRL.M.C. No.3896/2015 Vide the present petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No.32/2010 registered at Police Station Najafgarh, Delhi for the offences punishable under Sections 324/34 of the IPC and the consequential proceedings emanating therefrom against them.
(2.) Learned counsel appearing on behalf of the petitioners submit that the aforesaid case was registered on the complaint of respondent No.2, Vipin Kumar. In the scuffle which took place on 17.01.2010, a cross-case vide FIR No.33/2010 was also registered for the offence punishable under Sections 354/323/509 of the IPC and same has since been quashed today by the Coordinate Bench of this Court vide Criminal M.C. No.3917/2015. The said case was registered against respondent No.2, who received injuries in the said scuffle. The petitioner and respondent No.2, have settled the matter before Mediation Centre, Dwarka Courts, New Delhi, thus, he does not wish to pursue the case against petitioner.
(3.) Respondent No.2 is personally present in the Court through learned counsel Sh O N Sharma. Learned counsel for respondent No.2 under instructions, is not disputing as to what is stated by learned counsel for petitioners and also submitted that pursuant to settlement, respondent No.2 is not interested to pursue the case against petitioners and has no objection, if the present petition is allowed.;