SHASHI AGGARWAL & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.C. No. 4015/2015

(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent no.2 who thereafter settled the matter with the petitioners. Consequently, coaccused who were in column no.11 approached this Court vide Crl. M C NO. 1014/2014 and 1015/2014. The same was allowed vide order 6.2.2015 by this Court. The petitioners were mentioned in column no.12 initially, thereafter, the learned trial Court issued summons against them. However, they could not join for quashing the FIR in the aforesaid petitions.

(3.) Learned counsel submits that the matter has been settled. The respondent no.2 does not wish to pursue the case further against the petitioners.