RAJBALA PUNDIR Vs. STATE

JUDGEMENT

(1.) Notice issued. Mr. Naveen Sharma, learned APP accepts notice on behalf of State.

(2.) Learned counsel for the petitioner submits that vide FIR No. 04 dated 02.01.2006, a case under Section 324 Indian Penal Code, 1860 was registered at P.S. Badarpur against the petitioner on the complaint of respondent No.2.

(3.) He further submits that respondent No.2 has amicably settled the dispute with the petitioner vide compromise deed dated 13.11.2011.