RAM KARAN & ORS Vs. STATE & ORS

JUDGEMENT

(1.) Crl.M.A.18392/2015 (for exemption)

(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.3, Smt.Naveen Lata due to scuffle took place with respect to ownership of plot bearing Khasra No.69, Gali No.2, Anandpur Dham, Karala, Delhi, between the petitioners and respondents No. 2 to 4. Moreover, cross-case being FIR No.370/2014 was also registered between the parties. The case is at the initial stage of investigation. Meanwhile, with the intervention of the elder members of both the families, the private respondents and the petitioners have settled the matter amicably vide settlement dated 23.07.2015. Therefore, to maintain peace and cordiality between the parties, the respondents do not want to pursue this case further against the petitioners and have no objection if the present petition is allowed.

(3.) Respondents No.2 to 4 are personally present in the Court and have been duly identified by the Investigating Officer of the case. They submit that the matter has already been compromised with the petitioners and they have no complaint whatsoever against them. Both the parties have undertaken to remain bound by their statements. Therefore, they have no objection if the present petition is allowed.