MOHD ARIF & ORS. Vs. STATE & ANR.

JUDGEMENT

(1.) NOTICE issued. Learned APP for State accepts notice on behalf of State.

(2.) RESPONDENT No. 2 is personally present in court with her brother Mohd. Tahir.

(3.) FURTHER submits that the matter has been amicably compromised between the parties vide Compromise Deed dated 29.10.2011 in the Mediation Centre, Karkardooma courts, Delhi.