REKHA BHASKAR Vs. STATE

JUDGEMENT

(1.) LEARNED counsels for the parties jointly state that vide FIR No. 572 dated 27.07.2007, a case under Sections 420/468/471 IPC was registered at P.S. Mangolpuri, Delhi against the petitioners on complaint of respondent No.2/complainant.

(2.) FURTHER submits that the parties have settled their disputes and respondent No.2 does not want to pursue the case further.

(3.) LEARNED APP for State submits that the Charge-sheet has been filed and the matter is pending for framing of Charge in the learned trial court.