SAFIQ AHMAD AND ORS Vs. STATE AND ORS

JUDGEMENT

(1.) Crl. M.A.12296 /2015 (for exemption)

(2.) Learned Counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, Mr. Saleem due to a scuffle took place between the parties, in which respondent nos. 2 to 7 received injuries.

(3.) It is pertinent to note that cross FIR No. 92/2013 was registered against the respondents for the offences punishable under Sections 308/323/34 IPC in the same Police Station.