RUCHI BEDI Vs. JAMAL AKHTAR & ORS

JUDGEMENT

(1.) Crl. M.A. No.18337/2015 (Exemption) Exemption allowed, subject to all just exceptions. Accordingly, the application is allowed.

(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.1 Sh.Jamal Akhtar. Police charge sheeted the petitioner. Meanwhile, the respondents No.1 has amicably settled his disputes with the petitioner vide Compromise Deed dated 25.05.2011 before Mediation Centre, Tis Hazari Courts, Delhi for a total sum of Rs.3.00 Lac; out of which an amount of Rs.1.00 Lac was paid on the date of settlement before the said Mediation Centre and balance amount of Rs.2.00 Lac was paid in cash before learned Link Magistrate on 30.05.2012. Thus, respondent No.2, on receipt of settled amount, does not wish to pursue the matter anymore and has no objection, if the present petition is allowed.

(3.) Respondents No.1 is personally present in the Court through learned counsel above named and has been duly identified by the Investigating Officer of the case. Learned counsel for respondent No.1 under instructions does not dispute the submissions made by learned counsel for petitioner. Further submits that the matter has been settled with the petitioner, thus, he does not wish to pursue his case further and has no objection if the present petition is allowed.