MOHD ILYAS & ORS. Vs. STATE & ORS.

JUDGEMENT

(1.) CRL. M.A. 18133/2011

(2.) He further submits that vide compromise deed dated 10.03.2011, respondent no. 2 has settled all the issues qua the aforesaid FIR against the petitioners and he does not want to pursue the case further.

(3.) Respondent no. 2 Mr. Neeraj Sharma, S/o, Sh. Subhash Sharma is personally present in the Court. IO / ASI Kanta Prasad identified him as Neeraj Sharma, S/o, Sh. Subhash Sharma. He further submits that since both are staying in the same locality, therefore due to the intervention of the friends and neighbors, the parties arrived at settlement and he does not want to pursue the case further, therefore, if the present FIR is quashed, he has no objection.