FELU Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter was listed on 16/2/2024 and the following order was passed:

(2.) On 16/2/2024, both the injured person and the informant were present in the Court and their presence have been dispensed with. The matter was adjourned for appearance of the petitioners/accused persons in the Court for today. In pursuance of the aforementioned order, baring the petitioner no.6, all other eight petitioners are present in the Court today. They have also filed their respective self-attested Aadhaar Cards to establish their identity, which are taken on record.

(3.) The informant and the injured persons have filed their respective affidavit dtd. 16/2/2024, inter alia, stating that they have settled their dispute out of the Court on the intervention of the well-wishers and village gentries. They do not want to proceed with the matter further. Hence, conjointly they have prayed for dropping of the criminal prosecution against the petitioners.