MOHD ZAHID & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M A No. 17995/2015

(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent no.2, Smt. Mudassira, who thereafter, has settled the matter with the petitioners before the Mediation Centre, Tis Hazari Courts, New Delhi, on 16.9.2015.

(3.) Learned counsel further submits that the entire agreed amount as per the settlement dated 16.9.2015 has already been handed over to the respondent. Thus, respondent no. 2 does not wish to pursue the case further against the petitioner.