RAVINDER KAPOOR Vs. SUSHMA KAPOOR & ANR.

JUDGEMENT

(1.) Crl. M.A.12375/2011 (for exemption)

(2.) NOTICE of the petition and application is accepted by Ms. Rajdipa Behura, Addl. PP on behalf of the State/Respondent No. 2. Respondent No. 1 is personally present in the court and accepts notice.

(3.) THE learned counsel for the petitioner submits that total amount of Rs.4.5 lakh has been paid by the petitioner to the complainant and the complainant does not want to pursue this matter any further.