REKHA VOHRA BHALLA Vs. STATE AND ANR

JUDGEMENT

(1.) Crl. M.A. No.11597/2015 (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.2 and the case is at its initial stage. Meanwhile, the matter has been settled with between the petitioner and respondent No.2. Pursuant to such settlement, latter does not want to proceed against the petitioner.

(3.) Learned counsel appearing on behalf of respondent No.2 submits that the competent authority decided not to pursue the case against the petitioner, thus, if the instant petition is allowed, respondent No.2 has no objection to the same.