SHISHIR KANT SATYARTHI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) ALLOWED subject to all just exceptions.

(2.) THEREAFTER , vide settlement dated 1.9.2011, the case has been compromised between the parties and all the cases pending against the petitioners have been withdrawn by respondent No. 2.

(3.) RESPONDENT No. 2 submits that she is staying happily with her husband/Petitioner No. 1 since April, 2011 and she has no grievances/complaints against the petitioners. She further submits that she has no objection if the FIR is quashed as she is no more interested in pursing the case.