MAHENDER KOLI CHIDDI Vs. STATE

JUDGEMENT

(1.) Learned counsel for the petitioner submits that vide FIR No.554/2007, a case under Section 452/308/323/506/427/34 Indian Penal Code, 1860 was registered against the petitioner Nos.1 to 5 on the complaint of petitioner No.6, Chander Bhan at PS Keshav Puram.

(2.) Learned counsel further submits that in said scuffle, apart from petitioner No.6, petitioner Nos.7 to 13 also received injuries. He further submits that petitioner Nos.6 to 13 have amicably settled all the issues qua the aforesaid FIR against petitioner Nos.1 to 5. Therefore, the petitioner Nos. 6 to 13 do not want to pursue the case any further and have no objection, if the same be quashed.

(3.) Petitioner Nos.6 to 13 are present in person. S.I. Sonuram who is also present, identifies all the petitioner Nos.6 to 13. They submit that, since all the petitioners live in the same community, and have amicably settled the present due to the intervention of the neighbours and friends case and they do not want to pursue the case any further and have no objection if the present FIR is quashed.