JUDGEMENT
SUDERSHAN KUMAR MISRA, J. -
(1.)CRL .M.A. No.16045/2014 in Crl.M.C. No.4715/2014 Crl.M.A. No.16266/2014 in Crl.M.C. No.4753/2014
Exemptions, as prayed for, are allowed, subject to all just exceptions. These applications are disposed off.
These two petitions under Section 482 Cr.P.C. seek quashing of FIR No.736/2014 registered under Sections 308, 324, 34 IPC; and FIR No.735/2014 under Sections 308, 34 IPC, both registered at Police Station Kalyan Puri; on the ground that the parties have settled the matter with each other. The aforesaid FIRs are stated to be cross FIRs filed by the parties against each other.
(2.)ISSUE notice. Mr. O.P. Saxena, Additional Public Prosecutor for the State, enters appearance and accepts notice. The parties in both the matters are present in person. They are also identified by the Investigating Officer, Sub Inspector Sumit Kumar.
(3.)IT is stated that the aforesaid FIRs came to be lodged at the instance of parties, who happen to be the neighbours living in the same locality, as a result of an altercation that had occurred amongst them whilst they were flying kites on 15.08.2014.
Both sides, who are present in Court, state that they have resolved their disputes, and that they do not wish to pursue the FIRs against each other.
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