NADEEM & ORS Vs. ANJUM & ANR

JUDGEMENT

(1.) Instant petition received on transfer.

(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.1, Anjum as a scuffle took place due to misunderstanding, wherein she received injuries. In the said incident, petitioners also received injuries and cross FIR bearing No.1026/2012 also registered against husband of respondent No.2. The police charge sheeted the petitioners, and after framing of charges matter is pending trial before learned Trial Court. Meanwhile, the petitioners have settled their disputes with the respondent No.1 due to intervention of common friends and respectable members of the society as both sides are residing in the same vicinity. On settling the matter, respondent No.1 does not wish to pursue her case against petitioners and has no objection, if the present petition is allowed.

(3.) Respondent No.1 is personally present in the Court through above named counsel. For her identification, marriage certificate dated 17.02.2011 containing her photograph produced by her. Photocopy retained on record. Original seen and returned to her. Learned counsel for respondent No.1, under instructions does not dispute the submissions made by learned counsel for petitioners and submits that on the date of the incident due to some misunderstanding a scuffle took place in which she was injured. Further submit that the matter has been settled with the petitioners, thus, she does not wish to pursue this case further and have no objection if the present petition is allowed.