CHOTU PAHLWAN Vs. STATE

JUDGEMENT

(1.) LD. counsel for the petitioners submits that FIR No.306 dated 01.09.2011 was registered under Section 307/324/34 Indian Penal Code, 1860 and Section 25/54/59 of Arms Act, 1959 against the petitioners on the complaint of respondents No.2 and 3 at PS Sarai Rohilla.

(2.) LD. counsel for the petitioners further submits that vide settlement dated 21.09.2011, which is at page 21 of the petition, the matter has been compromised between respondents No.2 and 3 and the petitioners.

(3.) RESPONDENTS No.2 and 3 submit that in pursuance to the settlement dated 21.09.2011, they have amicably settled all the issues qua the aforesaid FIR and they have no objection if the present FIR is quashed.