ROHIT PUNGA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the accused-petitioner as also learned counsel for the complainant-respondent No.2 and learned Public Prosecutor.

(2.) Accused-petitioner Rohit Punga and complainant-respondent No.2 Ms. Kiran Keswani are present in person, who are identified by their respective counsels.

(3.) Both the counsels as well as petitioner and respondent No.2 admit the fact that in compliance of the settlement arrived at on 07.11.2016 between the parties before the Supreme Court Mediation Centre, the payment of Rs.5.00 lakh is being made by the accused-petitioner through FDR A/c No.37359099281 prepared in the name of Mr. Yuvraj Punga and the same is being handed over today to the respondent No.2 in compliance of the settled terms.