JAWAHAR LALARORA Vs. STATE

JUDGEMENT

(1.) CRL .M.A.18245/2011(exemption) Exemption is allowed subject to just exceptions. Criminal M.A. stands disposed of. CRL.M.C. No. 3850/2011 1. Learned counsel for the petitioners submits that vide FIR No.79/2010, dated 05.03.2010 case under Section 420 Indian Penal Code, 1860 was registered at police station Prashant Vihar, Delhi against the petitioners on the complaint of respondent No.2 Smt.Bala Garg. Respndent No.3/Sh.Surender Garg, husband of respondent No.2 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.) LEARNED APP on instructions submits that on completion of the investigation, charge-sheet has since been filed before learned Trial Court and matter is pending for consideration on charge.