VARUN KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) CRL. M.A. 18664/2011 (Exemption)

(2.) Learned counsel for respondent No. 2 submits that he has amicably settled all the disputes qua the aforesaid FIR and he does not want to pursue the case further.

(3.) Respondent No. 2 is personally present in the court today. He has been identified by his counsel, Mr. Aswani Vij, Advocate. On instructions, he submits that respondent No. 2 has no objection if the present FIR is quashed.