MOHAR PAL Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No. 43/2003 registered under Sections 341/323/326/34 IPC at Police Station Badarpur on 26th January, 2003 on the ground that the matter has been amicably settled between the parties.

(2.) ISSUE notice.

(3.) IT is stated that the aforesaid FIR came to be lodged at the instance of the complainant -Amit Kumar who is arrayed as respondent No. 2 herein complaining of an altercation that had taken place between the parties which led to violence and injury, both to the complainant and respondent No. 3, herein. It is stated that during the course of recording of evidence before the trial court, parties decided to amicably resolve their outstanding issues and to close the proceedings as they live in the same locality and are practically neighbours coupled with the fact that the incident had taken place more than a decade ago.