MOHD USMAN AND ORS Vs. STATE AND ORS

JUDGEMENT

(1.) Crl. M.A.No.11897/2015 (for exemption)

(2.) Learned counsel for petitioners submit that aforesaid case was registered on the complaint of respondent No.2 Haji Badruddin. In the aforesaid scuffle apart from respondent No.2, respondent Nos.3 & 4 also received injuries.

(3.) It is pertinent to mention here that in the said scuffle, cross FIR bearing No.1022/2013 was also lodged between the parties. The said FIR has already been quashed vide Crl.M.C.No.3320/2015 today itself.