DROPTI DEVI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Learned counsel for the petitioner submits that FIR No.355 dated 29.6.2009 under Section 420/467/471/120-B Indian Penal Code, 1860 was registered at Police Station Prashant Vihar against the petitioners on the complaint of respondent no.2.

(2.) Learned counsel further submits that respondent no.2 has amicably settled all the issues qua the aforesaid FIR and she is no more interested to pursue the case.

(3.) Respondent No.2 is personally present in Court with her counsel Mr.B.K.Sood. SI Surya Prakash identifies her as respondent no.2.