MANOJ KUMAR AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) Vide the present petition filed under Sec. 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No. 475/ 2014 registered at Police Station Nihal Vihar, Delhi, for the offence punishable under Sec. 308/34 IPC and the consequential proceedings emanating therefrom against them.

(2.) Learned counsel appearing on behalf of the petitioners submits that in the incident dated 20.07.2014 both the parties received injuries. Consequently, cross FIR No. 476/2016 was also registered at the aforesaid Police Station. Meanwhile, both the parties have amicably settled their disputes qua both the aforesaid FIRs vide settlement dated 16.09.2015.

(3.) Respondent Nos. 1 to 6 are personally present in the Court with their counsel and have been duly identified by the Investigating Officer of the case. Learned counsel for the aforesaid respondents, on instructions, submits that he does not dispute the submissions made by learned counsel for the petitioner and submits that the respondents No. 1 to 6 do not wish to pursue this case further against the petitioners and do not have any objection if the present petition is allowed.