PRITAM SINGH AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) Crl. M.A. No. 11679/2015 (Exemption)

(2.) Learned counsel for petitioners submit that the aforesaid FIR was registered against the petitioners on the complaint of respondent No. 2 and respondent No. 3 is Chowkidar in the premises in question. The matter has been settled between the parties. Thus, respondent Nos. 2 & 3 do not wish to pursue the case against the petitioners and have no objection, if the present petition is allowed.

(3.) Respondent Nos. 2 and 3 are is personally present in the Court, who have been duly identified by SI Rajiv Singh, Investigating Officer of the case. Both of them stated that they do not want to pursue the case further against the petitioners as matter has been settled between themselves, therefore, if the present petition is allowed, they have no objection.