SOM DUTT & ORS. Vs. STATE & ANR.

JUDGEMENT

(1.) Learned counsel for the petitioners submits that initially, the respondent No. 2 has filed complaint case against the petitioners and thereafter the same was converted into FIR No. 94 dated 11.03.2009 under Ss. 420/467/506/468/471/469/379 of Indian Penal Code, 1860 at P.S. Burari.

(2.) Learned counsel further submits that respondent No. 2, due to the intervention of neighbourers and relatives has amicably settled all the issues qua the aforesaid FIR and he does not want to pursue the case further in lieu of the settlement arrived at between the parties, due to the intervention of neighbourers and relatives.

(3.) Learned APP for State submits that all the Ss. in the present FIR are non -compoundable except Sec. 420 Indian Penal Code, 1860.