SHAHBAZ KHAN & ORS. Vs. STATE

JUDGEMENT

(1.) Ld. Counsel for petitioners submits that vide FIR no. 74 dated 23.08.2011 case Under Section 324 Indian Penal Code, 1860 was registered against petitioner no. 1 on the complaint of respondent no. 2 at PS-Chandni Mahal.

(2.) Ld. Counsel for the petitioners further submits that in the scuffle petitioner no. 3 & 4 also received injury.

(3.) It is further submitted that petitioners no. 2 to 4 have compromised the matter with petitioner no. 1 with the intervention of the local person and common friends, therefore, they are no more interested to pursue the case further.