SATYA PAL GROVER AND ANOTHER Vs. RAKESH GROVER

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of Complaint No.122/1 dated 16.03.2009 (Annexure P-13) as well as the summoning order dated 28.11.2009 (Annexure P-1) and all the subsequent proceedings arising therefrom.

(2.) Vide order dated 03.12.2012, the case was ordered to be listed before Mediation and Conciliation Centre at the request of the counsel for the parties. As per the report of the Director, Mediation and Conciliation Centre, parties have amicably settled their dispute. Settlement arrived at between the parties on 15.04.2013 has also been attached with the report.

(3.) A perusal of the settlement arrived at between the parties reveals that parties had civil as well as criminal litigation pending against each other. Now they have decided to amicably settle all their disputes. In terms of the settlement, respondent had stated that he would have no objection if the criminal miscellaneous in question is allowed.