AKHILESH CHANDRA SHARMA,J. - (1.) The petitioner has approached this Court with the prayer for quashing First Information Report bearing case crime no. 146 of 2017 under section 323, 452, 504 and 506 IPC, P.S. Kotwali, District-Meerut. Brief facts necessary to dispose of this petition are recapitulated as under:
(2.) The Respondent no. 3/complainant-Vijay Kumar Rastogi was sitting in his shop on 05.08.2017. The petitioner was coming from Gola Kuwa, and started abusing the respondent and attacked upon him. He also got beaten the respondent by his bodyguard. On the same day, first information report was lodged against the petitioner and his bodyguard under section 323, 452, 504 and 506 IPC, in P.S. Kotwali, District-Meerut. The petitioner has now moved this Court for quashing the First Information Report, and other proceedings against him, in view of settlement and compromise between the parties. (Annexure-2)
(3.) Heard Sri T.K. Mishra, learned counsel for petitioner, learned AGA and Sri Shiv Sagar Singh, learned counsel for respondent no. 3-first informant, and have also gone through material placed on record.;