NITIN @ NITU Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A. 12362/2018 (Exemption)

(2.) Allegations in the FIR are that the complainant was a tenant in the property owned by the father of the accused. It is alleged that the vehicle of the father of the accused was damaged by some third party. However, allegations qua the same were being put on the husband of the complainant, consequent to which a quarrel took place and the petitioner accused is alleged to have misbehaved with the complainant.

(3.) Learned counsels for the parties submit that the parties have settled their disputes with the intervention of family members and other people of the locality.