RAHUL PANDIT Vs. STATE

JUDGEMENT

(1.) CRL.M.A. 3128/2012 (Exemption) Exemption allowed, subject to just exceptions. The application stands disposed of. CRL.M.C. 899/2012 Notice.

(2.) LEARNED APP accepts notice on behalf of State/respondent No.1. Respondent No.2 is personally present in the Court.

(3.) LEARNED counsel appearing on behalf of petitioners has submitted that the complainant and the petitioners are living in the same locality and with the intervention of common friends and the community members, respondent No.2 has settled all the issues qua the aforesaid FIR vide compromise deed dated 22.01.2012. Therefore, respondent No.2 is no more interested to pursue the case any further against the petitioners. He prays that in the circumstances, the instant petition may be allowed.