- (1.) Crl.M.C. No.5020/2015 1. Vide the present petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No.286/2003 registered at Police Station Janakpuri, New Delhi, for the offences punishable under Sections 147/148/451/506/427 IPC and the consequential proceedings emanating therefrom against them.
(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, Faiz Ahmad due to scuffle took place on 18.05.2003, wherein respondent No.2 alongwith respondents No. 3 to 5 had received minor injuries. Meanwhile, the police filed the chargesheet, charges have been framed and the case is pending for prosecution evidence. Thereafter, the petitioners and the aforesaid respondents have settled the matter vide compromise deed dated 08.12.2015. Thus, the respondents do not want to pursue this case further against the petitioners.
(3.) Respondents No.2 to 5 are personally present in the Court. For their identification, they have produced their original identity cards bearing Nos. NCJ1368794 of respondent No.2, DL\03\029\240496 of respondent No.3, DL\03\029\240483 of respondent No.4 and ZIP0542746 of respondent No.5 issued by the Election Commission of India (Originals seen and returned). They submit that the matter has already been compromised with the petitioners and they have no complaint whatsoever against them. The respondents No. 2 to 5 affirm the contents of the aforesaid settlement and of their affidavits all dated 26.09.2015 filed in support of the present petition. Thus, they do not wish to pursue this petition further against the petitioners and have no objection if the instant petition is allowed.;