RAVINDER & ORS Vs. STATE & ORS

JUDGEMENT

(1.) Ld. counsel for the petitioners submits that FIR No.216 dated 23.06.2011 was registered under Section 323/341/379/56/34 Indian Penal Code, 1860 against the petitioners on the complaint of respondent No.2 at PS Sarai Rohilla.

(2.) Ld. counsel for the petitioners further submits that vide settlement dated 21.09.2011, which is annexed as Annexure A at page 21 of the petition, the matter has been compromised between respondent No.2 and the petitioners.

(3.) He further states that respondent No.2 is no more interested to pursue the matter further, therefore, prays for quashing of aforesaid FIR.