RAJ SINGH & ORS. Vs. STATE

JUDGEMENT

(1.) Ld. counsel for the petitioner submits that vide FIR No. 84 dated 21.04.2011 a case under Sec. 3(i)(x) of Scheduled Castes & Scheduled Tribes (Prevention of Atrocities Act), 1989 read with Sec. 448/34 of Indian Penal Code, 1860 was registered against the petitioners No. 1 to 5 on the complaint of petitioner No. 6 at PS Dwarka North, Delhi.

(2.) The petitioner No. 6 Smt. Shanti is present in person with her counsel Mr. B.N. Singhvi.

(3.) Ld. counsel for the petitioner No. 6 submits that they have amicably settled all the issues qua the aforesaid FIR with the intervention of the community members and common friends. They do not want to pursue the case further. If the present FIR is quashed, she has no objection.