ANIL KAPOOR Vs. STATE

JUDGEMENT

(1.) CRL. M.A. 3941/2012 (Exemption) Allowed subject to all just exceptions. CRL. M.A. 3942/2012 (Delay) Delay condoned. The application is disposed of. CRL. M.C. 1119/2012 Notice issued.

(2.) MS. Rajdipa Behura, learned APP accepts notice on behalf of State.

(3.) FURTHER submits that all the disputes between the parties have amicably been settled vide compromise dated 07.02.2009. In view of the said compromise, respondent No.2 is no more interested to pursue the case and has no objection if the FIR is quashed. An affidavit to this effect is annexed with the petition at page 8.