SURESH KUMAR Vs. STATE(NCT OF DELHI)

JUDGEMENT

(1.) Present petition has been filed under section 397/401 read with section 482 Cr.P.C. praying as under:

(2.) Present petition is filed based upon the settlement arrived at between petitioner and respondent no.2/complainant vide impugned judgment and order on sentence dated 20.11.2020 passed by learned ASJ-02/East, Karkardooma Court, Delhi in Crl.A. 36/2020, whereby the substantive sentence awarded by the Trial Court was modified to the extent that the petitioner shall undergo SI for 3 months instead of 4 months with fine of Rs.1,30,000/- and in default of payment of fine, SI for 1 month.

(3.) Respondent no.2/complainant is personally present in court with his counsel. He has produced Aadhar Card vide No.385354861019 for his verification. He states that matter has been settled and he has no objection if petitioner's conviction and sentence is set aside by this Court.