RAJPAL Vs. STATE NCT OF DELHI AND ANR

JUDGEMENT

(1.) Crl. M.A. No. 13261/2015 (Exemption) Exemption allowed, subject to all just exceptions.

(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2. The police filed the charge sheet against petitioner and matter is pending for framing of charge. In the meanwhile, petitioner had paid all the dues raised by respondent No.2, thus latter do not want to pursue the case further against former. Therefore, the respondent No.2 has no objection if the present petition is allowed.

(3.) Ms.S. Khanna, learned counsel for respondent No.2 is present in the Court and submits that she has instructions to make the statement before the Court that petitioner has made all the dues raised by respondent No.2 and latter does not wish to pursue the case further against petitioner.