KULDEEP & ORS Vs. STATE & ORS

JUDGEMENT

(1.) Crl. M.A.No.17732/2015 ( for exemption)

(2.) Learned counsel appearing on behalf of the petitioners submits that in the incident held on 5.7.2012, petitioners and respondents received injuries. Consequently, cross case vide FIR No. 170/2012 was also registered under Sections 323/308/452/34 IPC. Thereafter, the petitioners and respondents have settled their dispute due to the intervention of the common friends and respectable members of the society. Thus, the respondents present in Court do not wish to pursue the case against the petitioners. The Investigating Officer of the case has identified them.

(3.) Learned counsel submits that the respondents and the petitioners have amicably settled the dispute. The respondents mentioned above do not wish to pursue the case further. Therefore, they have no objection if the present petition is allowed.