RAKESH AND OTHERS Vs. STATE AND OTHERS

JUDGEMENT

(1.) Crl. M.A.No11778/2015 (for exemption)

(2.) Learned counsel for petitioners submits that the aforesaid FIR was registered against the petitioners on the complaint of respondent No.2, namely, Sanjay. In the scuffle took place, respondent Nos. 3 and 4 have also received simple injuries. Petitioners and the respondents No. 2 to 4 are relatives, however, due to some misunderstanding, the scuffle in question took place. He further submits that with the intervention of the common friends and relatives, the matter has been amicably settled between the parties vide MOU dated 15.05.2014, therefore, respondents No. 2 to 4 do not want to pursue the case further against the petitioners.

(3.) Respondents No. 2 to 4 are personally present in the Court and have been duly identified by the Investigating Officer SI Sri Bhagwan. They do not dispute the submissions made by learned counsel for the petitioners and submit that they, being relatives, have compromised the matter amicably with the petitioners and in order to maintain cordiality, they do not want to pursue the present case further against them. They have no objection if the present petition is allowed.