BEENU & ORS Vs. STATE & ANR

JUDGEMENT

(1.) This matter was taken up for preliminary hearing on 28.11.2014 when notice was accepted by the respondents in Court, and the following order came to be passed;

(2.) Today, counsel for the petitioners, has, on behalf of each of the petitioners who are present in Court, handed over Rs.20,000/- each, in all, amounting to Rs.60,000/-, to the complainant in Court today.

(3.) The complainant accepts the said amount and states that, with the receipt of this amount, he has no further grievances against the petitioners, and that the proceedings be also closed, as prayed.