LAWS(DLH)-2014-8-447

MANOJ & ORS Vs. STATE & ANR

Decided On August 13, 2014
Manoj And Ors Appellant
V/S
State And Anr Respondents

JUDGEMENT

(1.) CRL.M.A. 12387/2014

(2.) Issue notice.

(3.) Counsel for the State enters appearance and accepts notice. The complainant, Preeti @ Beena, who is arrayed as a second respondent, is also present in person. The Investigating Officer, Insp. Rakesh Kumar, identifies the complainant. The complainant is also identified by counsel for the petitioners. The complainant, who is present in person, also affirms the terms of the compromise whereby she has received a total sum of Rs.40,000/- in all, as agreed, including a sum of Rs.10,000/- paid to her in Court today. She also affirms her signatures at point 'A' and 'B' on her affidavit accompanying the petition. She further states that the matter has been settled between the parties, and that she has no objection if the aforesaid FIR is quashed, as prayed.