NEELAM Vs. STATE (NCT OF DELHI) & ANR

JUDGEMENT

(1.) Crl.M.A. 29242/2018 (exemption)

(2.) Learned counsel for the parties inform that there were other disputes also between the parties however they have all been settled. Compromise was entered into at the Mediation Centre, Saket Courts on 07.06.2018. As per the settlement the parties have agreed to resolve all their pending disputes.

(3.) The respondent No.2 present in Court in person, represented by counsel and identified by the Investigating Officer. He submits that he has settled the disputes with the petitioner and does not wish to prosecute the complaint any further and has no objection to the quashing of the FIR and the consequent proceedings arising there from. Parties confirm that all there other disputes have also been settled.