RAMESH NAGAR AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) Vide the present petition, petitioners seek directions thereby quashing of FIR No. 491/2014, registered at PS-Ambedkar Nagar for the offences punishable under Sections 308/34 IPC against the petitioners along with consequential proceedings.

(2.) Ld. Counsel appearing on behalf of the petitioners submits that a quarrel had taken place between the parties for the reason that respondent no. 2, Deendayal was having affairs with sister of petitioner nos. 1 to 3 and daughter of petitioner nos. 4 and 5. In the said quarrel, respondent nos. 2 and 3 received injuries. Due to which, the aforesaid FIR was registered against the petitioners.

(3.) To give quietus to this case, respondent nos. 2 and 3 have agreed to settle the matter. Both the respondents are present in the Court and they have been identified by the IO concerned. Respondent no. 2 submits that he has married Pushpa, sister of the petitioner nos. 1 to 3 and daughter of petitioner nos. 4 and 5 respectively and they are living together as husband and wife. The petitioners have become the brothers-in-law and parents-in-law of respondent no. 2 and the respondent nos. 2 and 3 do not want to pursue the case further against the petitioners.