AZHARUDDIN AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) VIDE the present petition; petitioners seek directions thereby quashing of FIR No. 268/2015 registered at PS -Sangam Vihar for the offences punishable under Sections 323/341/308/427/34 IPC against them.

(2.) LEARNED counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No. 2 on account of an altercation took place between the parties in which respondent Nos. 2 to 4 received injuries. Thereafter, due to the intervention of the common friends and respectable members of the locality, both the parties entered into a memo of understanding, as per which respondent Nos. 2 to 6 agreed to withdraw the Kalandra filed under Section 107/151 Cr.P.C. pending before Special Executive Magistrate. Thus, they do not pursue this case further against the petitioners.

(3.) LEARNED Additional Public Prosecutor appearing on behalf of the State submits that the case is at the initial stage of trial. Since, the matter has been settled between the parties and respondent Nos. 2 to 6 do not want to pursue the case further against the petitioners, there would be no purpose to direct the petitioners to face the trial. Therefore, the State has no objection if the present petition is allowed.