GIRDHARI & ANR Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A.18473/2015 (Exemption)

(2.) The facts in brief are that the subject FIR came to be registered on an allegation of Amit Kumar, the complainant (respondent No.2), that the petitioner had entered into his house without permission and roughed him up. It is an admitted position that the complainant suffered only simple injuries.

(3.) Amit Kumar, who is present in person and has been identified by the IO in the subject FIR namely, SI Prem Pal, Police Station- Khajuri Khas states that with the aid and assistance of elders in the family and neighbours, they have arrived at an amicable out of court resolution of the misunderstanding that led to the registration of the subject FIR. The settlement dated 18.11.2015 is annexed to this petition as Annexure B.