SANDEEP & ORS Vs. STATE & ORS

JUDGEMENT

(1.) Vide the present petition, the petitioners seek directions thereby quashing the FIR No.90/2013, registered at Police Station Chhawla for the offences punishable under Sections 323/341/342/365/34 IPC and the proceedings emanating thereto against the petitioners.

(2.) Learned counsel appearing on behalf of the petitioners submits that petitioners have remained in jail for about one week and thereafter released on bail by the learned Magistrate. The aforesaid FIR was registered on the complaint of respondent No.2/complainant, who has settled all the disputes with the petitioners and he is no more interested to pursue the instant petition further against the petitioners.

(3.) The respondent No.2/complainant is present in person, who is identified by SI Bijendra Kumar of Police Station Chhawla, Investigating Officer of the case. The complainant submits that he has settled all the disputes with the petitioners and does not want to pursue the case against the petitioners and has no objection if the present petition is allowed.