SANJEEV KUMAR Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Ld. Counsel for the petitioner submits that on the complaint of respondent No.2 the FIR No. 192 dated 23.08.2011 under Sec. 420 IPC was registered at PS Kotla Mubarakpur, Delhi against the petitioner. He further submits that this matter has been settled vide MOU dated 11.11.2011 between 13 other persons who alleged to have been cheated by the petitioner.

(2.) Learned counsel further submits that the instant matter has been settled between the parties vide MOU dated 11.11.2011.

(3.) Respondent No.2/Suresh is personally present in the court today with his counsel, Ms. Zenab Khan, who duly identifies him.