DHARMENDER & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A.29626/2018 (exemption)

(2.) The allegations in the FIR are that the complainant had gone to Hauz Khas Village to meet some friends and, on the main road, the petitioners, who were sitting in a Hyundai Car, used abusive language and suggestive gestures, consequent to which, the complaint was made.

(3.) Learned counsel for the petitioners submits that the parties have settled their disputes with the intervention of the respectable people of the society and the respective relatives of the parties.