NEERAJ KUMAR SHARMA Vs. STATE

JUDGEMENT

(1.) Ld. counsel for the applicant submits that vide FIR No.15 dated 12.01.2008 a case was registered under Section 498A/406/323 Indian Penal Code, 1860 at PS Mandawali Fazalpur, Delhi on the complaint of respondent No.2 against the petitioners.

(2.) Ld. counsel for the applicant further submits that both parties had settled their disputes vide settlement dated 20.08.2008 at Delhi High Court Mediation and Conciliation Centre.

(3.) Ld. counsel further submits that as per sub-Clause (e) of clause 6 of the settlement, it was agreed as under: