ADITYA GOEL AND ORS Vs. STATE AND ANR

JUDGEMENT

(1.) Crl. M.A.No.12542/2015 (for exemption) Exemptions allowed, subject to all just exceptions.

(2.) Learned counsel appearing on behalf of the petitioners submit that the aforesaid case was registered on the complaint of respondent No.2, namely, Suresh Goel, who is real uncle (Tauji) of petitioner Nos.1 & 3. Due to the interventions of the common friends and relatives, the petitioners have settled the disputes with respondent No.2/complainant, thus, latter does not wish to pursue further the case against them.

(3.) Respondent No.2 is personally present in the Court through learned counsel Sh Pankaj Prasad and has been duly identified by the Investigating Officer SI Amit Kumar. Learned counsel under instructions of respondent No.2 submits that petitioners and respondent No.2 are relatives and family members and in order to keep harmony in the family, respondent No.2 after settlement of the matter with the petitioners, does not wish to pursue the matter against them. Thus, he has no objection, if the present petition is allowed.