GANPAT & ANR Vs. STATE & ORS

JUDGEMENT

(1.) Crl. M.A.No.17004/2015 ( for exemption)

(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, Smt. Anju, who is sister-in-law (Sali) of the petitioner, as a scuffle took place due to some misunderstanding, wherein respondent No. 3, i.e., wife of the petitioner had also received simple injuries. The police had filed the charge sheet, charges have been framed and the case is pending for prosecution evidence. Meanwhile, the petitioners and the respondents No. 2 and 3 have amicably settled their disputes vide settlement/ agreement dated 14.10.2013 arrived at Delhi Mediation Centre, Tis Hazari Courts, Delhi, which was witnessed by Smt.Chetai, mother-in-law of the petitioner. Therefore, the respondents do not want to pursue this case further against the petitioners.

(3.) Respondents No.2 and 3 are personally present in the Court. For their identification, they have produced original Aadhar Card bearing Nos.666831210069 and 225481356524 pertaining to respondent No.2 and Smt. Chetai respectively and the Election Identity Card bearing No.WG00903286 of the respondent No.3 issued by the Election Commission of India (original seen and returned). They submit that on the date of the incident due to some misunderstanding a scuffle took place in which both parties have received injuries. Further submit that the matter has been settled with the petitioners, thus, to maintain peace and harmony in the family, they do not wish to pursue this case further against the petitioners and have no objection if the present petition is allowed.