TEK SINGH AND ORS Vs. STATE AND ANR

JUDGEMENT

(1.) Crl. M.A.12099/2015 (for exemption)

(2.) Learned Counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2 due to a scuffle took place between the petitioners and respondent nos. 2 to 5. In the said scuffle, respondent nos. 2 to 5 received simple injuries. Thereafter, respondents mentioned above have resolved their disputes with the petitioners and do not want to pursue the case further against them.

(3.) Respondent nos. 2 to 5 are personally present in the Court with their Counsel. They have been identified by SI Vikas Sahu, Investigating Officer of the case. Ld. Counsel on instructions submits that respondents noted above have received simple injury in the scuffle noted above. Thereafter, due the intervention of the common friends and respectable members of the locality, the petitioners and respondents have resolved their disputes. Thus, respondent nos. 2 to 5 do not want to pursue the case further against the petitioners and have prayed to allow the present petition.