CHAND AND ORS. Vs. THE STATE AND ORS.

JUDGEMENT

(1.) Crl. M.A. No. 17731/2015 (for exemption).

(2.) BY way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No. 170/12 registered at Police Station Mayur Vihar, New Delhi, for the offences punishable under Sections 308/452/323/34 IPC and the consequential proceedings emanating therefrom against them.

(3.) THE present case was registered on the complaint of respondent No. 2 who received injuries along with respondent Nos. 3 to 6. Thereafter, the petitioners and respondents have settled the disputes out of the Court. Thus, since both the parties are willing to maintain peace and harmony in the locality, thus they do not wish to pursue the case against each other.