ANAND KUMAR & ANR Vs. STATE & ORS

JUDGEMENT

(1.) Crl.M.A. 29/2018 (exemption)

(2.) It is contended that a settlement has taken place between the petitioner and the respondent Nos.2 to 4, whereby, the respondent Nos.2 to 4 have agreed to settle the disputes with the petitioner and not to press the FIR No.707/2016 354/354(B)/323/506/341/34 IPC, Police Station Dabri and prosecute the same further.

(3.) The respondent Nos.2 to 4 are present in Court and are also represented through counsel. They are identified by the IO. They submit that they have settled their disputes with the petitioner and they do not wish to prosecute the FIR any further and have no objection to the quashing of the FIR and the consequent proceedings arising therefrom.