RAMESH RAJPUT & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.C. No.4787/2015

(2.) Learned counsel appearing on behalf of the petitioners submits that due to scuffle in question dated 01.03.2010, cross FIR bearing No.237/2009 was also registered and same was quashed by this Court vide order dated 14.08.2015 passed in Crl. M.C. No.1270/2014. The prosecution case was registered on the complaint of respondent No.2, Saurabh Kumar. The parties are residing in the same locality. Therefore, with the intervention of the common friends and respectable members of the locality, the respondent No.2 compromised the matter with the petitioners vide settlement dated 12.12.2014 arrived at before the Delhi Mediation Centre, Tis Hazari Courts, Delhi. Therefore, the respondent No.2 does not want to pursue this case further against the petitioners.

(3.) Respondent No.2 is personally present in the Court. For his identification he has placed on record the identity card bearing No.FGP1036698 issued by the Election Commission of India (original seen and returned). The respondent No.2 submits that the matter has been amicably settled between him and the petitioners. Therefore, to maintain peace and cordiality in the neighbourhood, he does not want to pursue this case further against the petitioners.