AMAR YADAV & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A. 28517/2018(exemption)

(2.) The subject FIRs are cross FIRs registered consequent to a quarrel that took place between the parties, who are related to each other being the brother and sister and their respective families. The subject FIRs were registered consequent to a quarrel which took place on account of some misbehaviour with regard to taking care of their mother.

(3.) Learned counsels for the parties submit that the parties have settled their disputes with the intervention of other relatives.