KULDEEP MEHTA AND ANR Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A.10561/2015 (for exemption) Exemptions allowed, subject to all just exceptions.

(2.) Learned Proxy Counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, Sh. S.P. Marwah. After the investigation, police filed the charge sheet in the Court, however the charges are yet to be framed. Meanwhile, respondent No.2 and petitioners have settled all their disputes and an amount of Rs.8 Lac has been paid by the petitioners to respondent no.2 in terms of settlement dated 25.07.2015, who has accepted the same without any protest. 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 with his Counsel. He has been identified by SI Pawan Kumar, IO of the case. Ld. Counsel for respondent No.2 on instructions submits that he has settled all his disputes with the petitioners vide settlement dated 25.07.2015 and received the agreed amount. Thus, he does not want to pursue the case further against the petitioners and if the present petition is allowed, he has no objection.