AMAN GUPTA AND ANR. Vs. STATE AND ANR.

JUDGEMENT

(1.) NOTICE issued.

(2.) LD . APP accepts notice on behalf of the State.

(3.) LD . counsel for the petitioners submits, vide FIR No.672 dated 06.09.2007 a case under Section 452/324/380/427/34 of Indian Penal Code, 1860 was registered at PS Shakarpur against the petitioners on the complaint of respondent No.2. Ld. counsel further submits that the respondent No.2 has settled all the issues qua the aforesaid FIR with the petitioners. Therefore, he is not interested to pursue the case further.