VISHAL CHATURVEDI & ORS Vs. STATE & ORS

JUDGEMENT

(1.) Crl. M.A. 18412/2015 (for exemption)

(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, namely Mr. Sandeep Das. Thereafter, both the parties have entered into a settlement vide compromise deed dated 15.09.2015. Thus, respondent no. 2 does not want to pursue the case further against the petitioners.

(3.) Respondent No.2 is personally present in the Court. A photocopy of his driving licence being no.DL-0320090054307 is placed at page 43 of the paper book for his identification. Respondent no. 2 submits that the terms and conditions of the compromise dated 15.09.2015 has been complied with by the petitioners. Thus, he does not want to pursue the case further against them and if the present petition is allowed, he has no objection.