(1.) RULE. Mr.L.B. Dabhi, learned Additional Public Prosecutor waives the service of notice on behalf of the respondent No.1 and Ms.Renu Singh learned advocate waives the service of notice of rule on behalf of the respondent No.2 ? original complainant.
(2.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, and as it is reported that the parties have amicably settled the dispute, present petition is taken up for final hearing today.
(3.) THE learned advocates appearing on behalf of the respective parties have relied upon the decisions of the Hon'ble Supreme Court in the case of Madan Mohan Abbot V/s. State of Punjab reported in 2008(4) SCC 582; in the case of Nikhil Merchant V/s. Central Bureau of Investigation and another reported in 2009(1) GLH 31 as well as in the case of Manoj Sharma V/s. State and others reported in 2009(1) GLH 190.