SANJAY & ORS Vs. STATE & ORS

JUDGEMENT

(1.) Crl.M.A. No.13683/2014

(2.) Issue notice.

(3.) It is stated that the aforesaid FIR came to be lodged at the instance of the complainants due to some altercation that occurred at the shop of petitioners 2 and 3, namely, Kishan and Naresh, over recharge of a mobile phone, which ultimately escalated into violence. It is stated that now both the parties, who stay in the same area, have since decided to resolve their disputes amicably, and consequently, the parties have also executed a Compromise Deed dated 21.07.2014 settling the matter.