SURAJ BHAN & ORS Vs. STATE & ORS

JUDGEMENT

(1.) Crl.M.A.12437/2018 (exemption)

(2.) Subject FIRs are cross-FIRs. The parties are neighbours. The FIRs were registered consequent to a quarrel that took place between the parties. It is contended that the quarrel took place on account of some misunderstanding and on the heat of the moment. With the intervention of the respectable members of the locality, parties have settled their disputes and a Memorandum of Understanding dated 10.03.2018 has been executed.

(3.) Respective parties are present, represented by counsel and identified by the Investigating Officer. They submit that they have settled their disputes and do not wish to press complaints against each other and undertake that they shall not quarrel in future and shall maintain peace and cordiality in the locality.