YOGESH KAPOOR Vs. STATE & ANR

JUDGEMENT

(1.) CRL.M.A. 12419/2014

(2.) Issue notice.

(3.) Counsel for the State, as well as counsel for the complainant/respondent No. 2, enter appearance and accept notice. The complainant, Smt. Sheetal Kapoor, is also present in person. A settlement between the parties is stated to have been arrived at 02.11.2012 and was recorded on 21.09.2013 before the Principal Judge, Family Court in HMA 566/2013. A copy of the same has been annexed to this petition.