RAJ KAPOOR AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) Crl. M.A.12979/2014 (for exemption) in Crl. M.C.3780/2014

(2.) At the same time, bail application No.1864/2014 has been moved by the petitioners seeking anticipatory bail in respect of the same FIR.

(3.) It is stated that the matter has been amicably settled between the parties, hence aforesaid FIR deserves to be quashed.