BRIJESH DUBEY Vs. STATE & ORS

JUDGEMENT

(1.) Crl.M.A.4362/2017 (for recalling the order dated 31.10.2008)

(2.) The subject FIR was registered on a complaint by the respondent No.2 on 31.05.200 During the pendency of the trial, the parties had approached the Trial Court for referring the matter to the Lok Adalat on the premise that there was a possibility of a settlement.

(3.) Pending the proceedings before the Lok Adalat, parties entered into a settlement and a document was executed by the petitioner on 21.04.2007, wherein, it is written that in the year 2002, there was a fight between the petitioner and the respondent No.2 with regard to some issue. It is also recorded in the said note by the petitioner that now he has no dispute with the respondent No.2. He has further confirmed that after the said date he will not fight with the respondent No.2 and that he treats the respondent No.2 as his elder brother.