Daya Chaudhary, J. - (1.) Crl. Misc. No. 22210 of 2014 in Crl. Misc. No. M-12795 of 2014 Crl. Misc. No. 23133 of 2014 in Crl. Misc. No. M-12740 of 2014. Learned counsel for applicant-respondent No. 2 wishes to withdraw both these applications.
(2.) Dismissed as withdrawn. Crl. Misc. No. M-12795 of 2014
(3.) By this order, three petitions bearing Criminal Misc. Nos. 12795, 12740 of 2014 and Criminal Revision No. 1228 of 2012 shall be disposed of as the dispute between the parties has been settled by way of compromise and both the parties have decided to withdraw all the litigation pending against each other.;