SK SAHANI Vs. STATE & ANR.

JUDGEMENT

(1.) Crl.MA 12504/2011 (exemption).

(2.) NOTICE . Notice of the petition is accepted by learned APP for the State as well as by Mr. Sanjay Chauhan, Advocate for respondent no.2.

(3.) THE respondent no.2 is an aggrieved party in the present case having settled all their disputes with the petitioner, qua present FIR vide Compromise Deed dated 1.10.2011 and submits that due to settlement arrived at between the parties, the present FIR be quashed.