SUBHASH CHANDER AND OTHERS Vs. STATE AND OTHERS

JUDGEMENT

(1.) Crl. M.A.No.12464/2015 (for exemption) Exemptions allowed, subject to all just exceptions.

(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, namely, Subhash Maggo, who alongwith respondents No. 3 and 4 received injuries in the scuffle. After completion of investigation, the police has filed the chargesheet, however, the charge is yet to be framed.

(3.) Respondents No.2 to 4 are personally present in the Court alongwith his counsel named above. They have been duly identified by the Investigating Officer SI Deepak of Police Station Uttam Nagar. The learned counsel under instructions does not dispute the submissions made by the learned counsel for the petitioners and submits that the matter has been settled with the petitioners. Respondents No.2 to 4 affirms the contents of the MoU mentioned above and of their affidavits dated 16.07.2015, 17.07.2015 and 01.08.2015 respectively and submit that now no dispute with petitioners survives and so, the proceedings arising out of the FIR in question be brought to an end.