YASH GUPTA Vs. STATE

JUDGEMENT

(1.) NOTICE issued.

(2.) LD. APP accepts notice on behalf of the State.

(3.) LD. Counsel for the petitioner and respondent no. 2 have jointly stated that vide settlement agreement dated 22.12.2011, parties have amicably resolved all the disputes qua the aforesaid FIR and respondent no. 2 is no more interested to pursue the case. Therefore, if the instant FIR is quashed he has no objection.