SANJEEV SOOD Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A. 29014/2018 (Exemption)

(2.) The parties were tenants in the same property though in different portions.

(3.) The subject FIR was registered against the petitioner as well as other co-accused. Learned counsels for the parties submit that the parties have settled their disputes. By order dated 28.05.2018 in Crl.M.C.2984/2018 titled Ashok Sahni vs. State (NCT of Delhi) & ANR, subject FIR has been quashed against the petitioner therein based on the settlement.