DEENDAYAL @ NARESH & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Vide the present petition, petitioners seek directions thereby quashing of FIR No. 490/2014, registered at PS-Ambedkar Nagar for the offences punishable under Sections 307/34 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 petitioners and respondent nos. 2 and 3 for the reason that petitioner no. 1 was having affairs with sister of respondent nos. 2 and 3. In the said quarrel, petitioner nos. 1 and 4 and respondent nos. 2 and 3 received some injuries. Due to which, the aforesaid FIR was registered against the petitioners and cross FIR No. 491/2014 for the offences punishable under Sections 308/34 IPC was registered at the same Police Station against the respondents. Thereafter, good sense prevailed and respondent nos. 2 and 3 decided to marry their sister, namely, Pushpa with petitioner no. 1 and that has been solemnized on 07.06.2015.

(3.) Ld. Counsel appearing on behalf of the petitioners further submits that now both the parties have become close relatives and respondent nos. 2 and 3 do not want to pursue the case further against the petitioners and if the present case is sent for trial it will be a futile exercise and sheer wastage of time.