HARVINDER SINGH @ LALE @ HARBINDER Vs. STATE

JUDGEMENT

(1.) Crl. M.A.No.11931/2015 (for delay)

(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2, Dharmpal due to a scuffle took place between them. The petitioner and the respondent No.2 reside in the same locality. After investigation, police has filed the chargesheet and after framing of charge, the case is pending for prosecution evidence. Meanwhile, with the intervention of the respectable members of the locality, the petitioner and respondent No.2 have amicably settled the matter vide Memorandum of Settlement/Compromise dated 30.05.2015 for a total sum of Rs.25,000/- (Twenty Five Thousand), which has already been paid to the respondent No.2. Thus, to maintain peace and cordiality in the neighbourhood, the respondent No.2 does not want to pursue this case further against the petitioner.

(3.) Respondent No.2 is personally present in the Court alongwith his counsel named above and has been duly identified by the Investigating Officer of the case. The learned counsel under instructions does not dispute the submissions made by the learned counsel for the petitioner and submits that the matter has already been compromised with the petitioner and the respondent No. 2 has no complaint whatsoever against him. Therefore, he has no objection, if the present petition is allowed.