BUDH RAM Vs. STATE

JUDGEMENT

(1.) Learned counsel for petitioners jointly submits that vide FIR No.390/2003 a case under Section 326/34 Indian Penal Code, 1860 was registered against the petitioners on the complaint of respondent No.2 at police station Karol Bagh.

(2.) It is further submitted that respondent No.2 has amicably settled all the issues qua the aforesaid FIR against the petitioners and he is no more interested in further pursuing the case any further.

(3.) Respondent No.2 personally present in the Court with Mr.R.A. Sharma, who duly identifies him. In addition, respondent No.2 has produced original voter identity card bearing No.AMN 0569673. Original seen and returned to him.