NITIN Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A. 33657/2018 (Exemption)

(2.) Subject FIR was registered consequent to the complaint lodged by respondent No.2 alleging that the petitioner, who has known to her for the last 3/4 months, was sending obscene messages and threatening her and her family members.

(3.) Learned counsel for the parties submit that the parties have settled their disputes through the process of mediation held at Delhi Mediation Centre, Rohini Courts and Settlement Agreement dated 008.2018 has been executed.