JOGINDER CHAUDHARY Vs. THE STATE

JUDGEMENT

(1.) Crl.M.A. No.11654/2014

(2.) The Investigating Officer, SI Surinder, police station Bhajanpura (DIU/NE), is also present in Court.

(3.) The matter is stated to be under investigation and the charge sheet is yet to be filed. A Settlement Deed is stated to have been executed on 03.05.2014 between the parties, which has been annexed to this petition. Their signatures on the Settlement Deed are identified by counsel for the respective parties. counsel for both the parties state, on instructions, that as envisaged in this settlement, all the cross cases filed by the parties against each other stand withdrawn. The full amount of Rs.3.5 lakhs is stated to have been paid by the petitioners to the complainant / respondent No.2, Saleem Khan, who also acknowledges the receipt of the same.