BALA GARG Vs. STATE

JUDGEMENT

(1.) Learned counsel for the petitioners submits that vide FIR No.669/2008, dated 07.10.2008 case under Section 420/468/471/34 Indian Penal Code, 1860 was registered at police station Rohini, Delhi against the petitioners on the complaint of respondent No.2 Sh. Jawahar Lal Arora. Mr. Sandeep Batra, respondent No.3 is also stated to have been aggrieved by the acts of the petitioners.

(2.) Learned counsel for the petitioner further submitted that vide MOU dated 17.10.2011, respondent Nos.2 & 3 have amicably settled all the issues with the petitioners qua the aforesaid FIR. Therefore, they do not wish to pursue their case any further.

(3.) Respondent Nos.2 & 3 are personally present in the Court with their counsel Mr. Neeraj Gupta. On instructions, from both respondents, learned counsel submits that they do not want to pursue the present case and they have no objection, if the present FIR is quashed.