VIJAY SINGH & ORS Vs. STATE & ORS

JUDGEMENT

(1.) Crl.M.C. No. 5009/2015

(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent no.2 who thereafter vide settlement deed dated 16.10.2015, settled the dispute with the petitioners.

(3.) It is pertinent to mention here that a cross-FIR NO. 690/2006 was also registered between the parties before the same police station for the offences punishable under Section 323/341/34 IPC and the parties have settled both the FIRs mentioned above.