OM PRAKASH AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) QUASHING of FIR No. 249/2013 registered at police station Neb Sarai, Delhi, in which charge -sheet has been filed for the offences under Sections 323/324/325/452/34 of IPC, is sought on the basis of affidavits of respondents No. 2 to 6.

(2.) NOTICE .

(3.) RESPONDENTS No. 2 to 6, present in the Court, submit that on a trivial issue due to misunderstanding, the FIR in question was got lodged by them against petitioners and now the misunderstanding stands cleared between the parties in terms of aforesaid Memorandum of Understanding 3rd August, 2015. Respondents No. 2 to 6 affirm the contents of aforesaid Memorandum of Understanding and of their affidavits of 7th August, 2015 supporting this petition and submit that now no dispute with petitioners survives and so, to restore the cordiality amongst the parties, who are relatives, the proceedings arising out of the FIR in question be brought to an end.