HARMANDEEP SINGH Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A.29236/2018 (condonation of delay in re-filing) For the reason stated in the application, the delay of 26 days in re-filing is condoned.

(2.) Parties are related to each other. The petitioner No.1 is the son of the brother of the husband of the complainant. Subject complaint was registered after a quarrel that took place between the two families with regard to distribution of the family properties.

(3.) With the intervention of other senior members of the family as well as the mediator, parties have settled their disputes before the Mediation Centre, Tis Hazari Courts and agreement dated 17.07.2017 has been executed.