BELA SHARDA Vs. STATE AND ANR

JUDGEMENT

(1.) Crl. M.A. No. 13643/2015 (Under Section 147 NI Act)

(2.) The respondent No.2 is personally present in Court with his counsel, who is also representing the petitioner herein. For his identification, he has produced on record the photocopy of the Identity Card bearing No.XHC0674721 issued by the Election Commission of India (original seen and returned).

(3.) Learned counsel appearing on behalf of the petitioner and the respondent No.2 submits that the petitioner and the respondent No.2 have amicably settled their disputes vide settlement deed dated 16.09.2015 and have agreed to remain bound by the same. The same is annexed as Annexure-A to the instant application.