HEM CHAND AND ORS Vs. STATE & ORS

JUDGEMENT

(1.) + CRL.M.C. 1790/2011

(2.) Vide order dated 18.05.2010, it was recorded that the complainant Ravinder Kumar, who was the General Secretary of the Union has compromised the matter with the accused persons and thereafter filed a Cancellation Report stating therein that no purpose would be served to direct the accused persons to face the trial.

(3.) The Complainant, who was the informant of the FIR mentioned above was present in the Court and himself stated that the matter already stands settled and he has no grievance against any of the accused persons. Therefore, ld. ACMM accepted the Cancellation Report filed by the IO.