ANITA GUPTA & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A.12483/2018 (exemption)

(2.) The parties are neighbours. The subject FIR has been registered after a quarrel that took place on an issue relating to parking of vehicles.

(3.) It is contended by the learned counsel for the petitioners that the quarrel took place on the spur of moment without any premeditation. Learned counsel for the petitioners submits that the disputes between the parties have been settled.