MAHMOOD Vs. STATE NCT OF DELHI AND ANOTHER

JUDGEMENT

(1.) Crl. M.A.No.12466/2015 (for exemption)

(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2, namely, Shakeel Ahmad. The case is at the initial stage of investigation. Meanwhile, the petitioner and the respondent No.2 have approached the Mediation Centre, Tis Hazari Courts, Delhi, and have settled their disputes amicably vide settlement dated 30.04.2015 for a total sum of Rs.4,00,000/- (Four Lacs). Out of which, a sum of Rs.2,00,000 (Two Lacs) has already been paid to the respondent No.2 and for the balance amount of Rs.2,00,000/- (Two Lacs), the petitioner has handed over in Court two cheques of Rs.1,75,000/- (One Lac Seventy Five Thousand) and Rs.25,000/- (Twenty Five Thousand) bearing Nos. 686601 and 686603 respectively, both dated 28.08.2015 in favour of the respondent No.2, who accepted the same subject to their clearance. Thus, to maintain peace and harmony, the respondent No.2 does not want to prosecute the case further against the petitioner and has no objection if the present petition is allowed.

(3.) Respondent No.2 is personally present in the Court alongwith his counsel named above. He has been duly identified by the Investigating Officer SI Nafe Singh of Police Station Punjabi Bagh. The learned counsel under instructions does not dispute the submissions made by the learned counsel for the petitioner and submits that the matter has been settled with the petitioner. Respondent No.2 affirms the contents of the settlement mentioned above and of his affidavit dated 23.05.2015. He submits that subject to encashment of aforenoted two cheques for the balance amount, he has no objection if the present petition is allowed.