SHASHWAT & ANR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The Petitioners seek anticipatory bail in FIR No.138/2017 under Sections 323/341/506/34/308 IPC, Police Station Hauz Khas.

(2.) Subject FIR was registered consequent to a quarrel between the parties over their children. Cross-FIR being FIR No.140/2017 under Sections 323/341/506/34 IPC has also been registered against the complainants in the subject FIR.

(3.) Learned counsels for the parties submit that the parties have settled their disputes where under it has been agreed that the petitioners shall pay a sum of Rs.1 lakh to the complainants in the subject FIR within a period of two weeks.