TEKA SINGH @ALIASTITU Vs. STATE

JUDGEMENT

(1.) Crl. M.A. 705/2012 (Exemption)

(2.) Learned counsel for the petitioner submits that vide FIR No. 180/ 2011 dated 22.11.2011, a case under Sections 323 /324 /354 /34 Indian Penal Code, 1860 was registered at PS Roop Nagar against the petitioners on the complaint of respondent no. 2.

(3.) Learned counsel further submits that respondent No. 2 has settled all the issues qua the aforesaid FIR due to the intervention of the local people and common friends. Learned counsel further submits that respondent No. 2 and the petitioners are from the same family, and therefore, just to stop enmity he has settled the matter with the petitioners.