SYED UNAS ALIAS SALIM Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) 1. WHEN the petition is taken up for consideration, submission made by Sri.Mushtaq Ahmed, learned counsel for the petitioners is that the parties have settled the matter and the 1st petitioner who is the husband is now residing with the complainant who is his wife and therefore, he prays for quashing of the FIR registered against the petitioners.

(2.) LEARNED HCGP for the respondent-State also has no objection for accepting the aforesaid prayer of the petitioners.

(3.) PETITION is disposed of accordingly.