Suresh Kait, J. - (1.) Crl. M.A. No. 12220/2011 (exemption)
(2.) LEARNED counsel for the petitioners submits that vide FIR No.164/2010 dated 05.10.2010 case under Section 420/468/471/120B/34 Indian Penal Code, 1860 has been registered against the petitioners on the complaint of respondent No.2 at police station Welcome, New Delhi. Further submits that respondent No.2 has amicably settled the all the issues qua the aforesaid FIR with the petitioners pursuant to the compromise dated 18.04.2011 and received the amount of Rs.25.00 lacs from petitioners. Therefore, he does not wish to pursue present case any further.
(3.) RESPONDENT No.2 present in person with his learned counsel Mr. Yogesh Chhabra, Advocate, who has duly identified him as respondent No.2.;