SH. MANOJ Vs. STATE AND OTHERS

JUDGEMENT

(1.) Crl. M.A. 12345 of 2018 (Exemption) Allowed, subject to all just exceptions. CRL.M.C. 3401 of 2018 Petitioner seeks quashing of FIR No. 802/2014 under Sections 354/506 IPC at Police Station Pandav Nagar.

(2.) Parties are residents of the same locality.

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